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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(5) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(5)The respondent shall also serve a copy of the reply along with documents as mentioned in sub-clause (1) on the applicant or agent or his legal practitioner, if any, and file proof of such service with the Registrar.