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

State of Kerala - Subsection

Section 15(2) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(2)The respondent shall, in the reply filed under sub-clause (1), specifically admit, deny or explain the fact stated by the applicant in his application and may also state such additional facts as may be found necessary for substantiating his cause and reach to a just decision of the case.