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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(3) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(3)The Registrar shall keep in his custody, the official seal of the Tribunal and the Registrar shall, subject to any general or special direction by the Chairman, affix the official seal of the Tribunal on any order, notice or other process.