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] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(7) in M.P. Food Security Rules, 2017 (7)If the District Grievance Redressal Officer is of the opinion that the disposal of the complaints requires more time than prescribed under sub-clause (4) above, the Complainant shall be sent an interim reply citing the reasons for delay.
