Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(7) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(7)The fee for the service or execution of processes under sub-rule (6) shall be remitted by the applicant in the manner specified in rule 6 within one week of the date of the order determining the fee or within such extended time as the Registrar may permit.