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State of Madhya Pradesh - Section

Section 27 in The M.P. Economiser Rules, 1959

27. Procedure before hearing.

- When a date for hearing has been fixed, the Chief Inspector shall at once issue a notice to the appellant stating the date for hearing and informing him that if he wishes to be heard in support of the appeal or to produce evidence, he must be present either in person or by authorised agent with his evidence on the date fixed. The notice shall be sent by registered post to such address as is entered in the petition of appeal.