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

State of Kerala - Subsection

Section 15(5) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(5)On receipt of the further written statement of defence under sub-rule (3) or if no such statement is received within the time specified therefor or in cases where the accused is not required to file a written statement under the said subrule, the Inquiring Authority may inquire into such of the charges as are not admitted.