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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001

(2)An appeal may also be summarily rejected on any other grounds which shall be reduced in writing by the Appellate Authority :Provided that before passing any order rejecting an appeal under this sub-rule, appellant shall be given reasonable opportunity of being heard.