Section 20B(2)(iii) in Kerala Civil Courts Act, 1957

[Cites 0, Cited by 0] [Section 20B(2)] [Section 20B] [Entire Act]

State of Kerala - Subsection

Section 20B(2)(iii) in Kerala Civil Courts Act, 1957

(iii)the bringing to the notice of the High Court the activities of the staff of the court in the discharge of their duties with a view to stamp out corruption and reporting to the Government specific cases of corruption, if any, for appropriate action; and

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State of Kerala - Subsection

Section 20B(2)(iii) in Kerala Civil Courts Act, 1957