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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(1)Every application filed under rule 4 shall set forth concisely under distinct heads, the grounds for such application and such grounds shall be numbered consecutively and typed on a thick paper of good quality in double space on one side.