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

Union of India - Subsection

Section 10(4) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(4)Notwithstanding anything done under sub-rule (1) the Tribunal, may in its discretion, having regard to the nature and urgency of the case, direct the service of the notice on the Standing Counsel appointed as such by the State Government or any Department of the State Government.