Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 21 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960 21. Orders not appealable. - There shall be no appeal against any order passed under the provisions of these rules except as expressly provided in these rules.
