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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(1)The authority which made the order appealed against shall, without any avoidable delay, transmit to the appellate authority every appeal which is not withheld under rule 28 together with its comments thereon and the relevant records.