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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(4) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(4)Notwithstanding anything contained in clause (1), the Tribunal may in its discretion, having regard to the nature and urgency of the case, direct that the notice be served on the Standing Counsel appointed by the Government or any department of the Government.