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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(3) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(3)In the case of an appeal against any order specified in rule 24, the appellate authority shall consider all the circumstances of the case and pass such orders as it may deem just and equitable.