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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(2) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(2)Nothing in these rules shall operate to deprive any person to whom these rules apply of any right of appeal which had accrued to him under the rules repealed by sub-rule (1) in respect of any order passed before the commencement of these rules.