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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(2) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(2)The authority to which the appeal lies may direct transmission to it of any appeal withheld under rule 28 and thereupon such appeals shall be transmitted to that authority together with the comments of the authority withholding the appeal and the relevant records.