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 28(1)] [Section 28] [Entire Act] State of Kerala - Subsection Section 28(1)(iv) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960 (iv)it is a repetition of an appeal already decided and no new facts or circumstances are adduced; or