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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(2)No clerk employed by a legal practitioner shall act as such in the Tribunal or be permitted to have access to the records and obtain copies of the orders of the Bench of the Tribunal in which the legal practitioner ordinarily practices unless he is registered clerk having his name entered in the registers of clerks maintained by the Tribunal.