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 28] [Entire Act] Union of India - Subsection Section 28(2) in The Kerala Administrative Tribunal (Procedure) Rules, 2010 (2)The Registrar may, with the approval of the Chairman, authorise the Deputy Registrar or any other person to carry out any of his functions.
