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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(2)(i) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(i)the appellate authority shall not impose any enhanced penalty which neither such authority nor the authority which made the order appealed against is competent in the case to impose;