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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

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