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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(3)In the absence of the Registrar, the Deputy Registrar or the person so authorised under sub-rule (2) may perform or exercise all or any of the functions and powers of the Registrar.