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 11] [Entire Act] State of Kerala - Subsection Section 11(3) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011 (3)For purposes of clauses (1) and (2), the Tribunal shall have power to decline an adjournment and to limit the time for oral arguments.
