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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Vritti Kar Niyam, 1995

(2)An appeal may be summarily rejected on any of the following grounds:-
(a)non-compliance of the provisions of Section 17;
(b)filing of the appeal after the expiry of the period specified in sub-section (2) of Section 17; and
(c)non-compliance of any requirement of sub-rule (1).