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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2)(b) in Sivagiri Mutt (Emergency Provisions) Act, 1997

(b)the additional matters in respect of which the Tribunal shall have the powers of a Civil Court under, clause (e) of sub-section (5) of section 9; and