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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(2)Where the person to be so examined is an employee of the State or Central Government or Public Sector Undertaking, his Superior Officer shall be bound to spare his service for such purpose.