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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(4) in Punjab Food Security Rules, 2016

(4)In the case of genuine grounds for disagreement between the parties on the claims made in the complaint, th District Grievance Redressal Officer shall issue notices to all parties in the matter about fixing date, time and place for the hearing. The officer may also, at the request of the parties or suomoto, adjourn the proceedings to some other date with or without cost.