Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 9 in M.P. Food Security Rules, 2017 9. Periodical Reports. - District Grievance Redressal Officer shall send a monthly report on complaints received and disposed of by him to the State Government by 15th day of the succeeding month through Commissioner Food, Civil Supplies and Consumer Protection.
