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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(1)Each respondent intending to contest the application shall file in triplicate the reply to the application and documents relied upon in paper-book form with the Registrar within one month of the service of notice of application on him.