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] Union of India - Section Section 21 in The Kerala Administrative Tribunal (Procedure) Rules, 2010 21. Review of application to be filed within thirty days. - No application for review shall be entertained unless it is filed within thirty days from the date of the order of which the review is sought.
