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 20] [Entire Act] Union of India - Subsection Section 20(1) in The Kerala Administrative Tribunal (Procedure) Rules, 2010 (1)Every order including interim order and the final order shall be communicated to the applicant and to the respondent either in person or by registered post free of cost.
