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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(2)(c) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(c)whether the procedure prescribed in these rules has been complied with, and if not whether such non-compliance has resulted in violation of any provisions of the Constitution or in failure of justice;