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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(1)Any notice or process issued by the Tribunal may be served as directed or by any of the following modes namely :-
(i)by hand delivery through the applicant or through a process server; or
(ii)by registered post with acknowledgment due; or
(iii)through the head of the Department concerned, by anyone of the above modes.