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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(3) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(3)Without prejudice to the provisions in subclauses (1) and (2), the Chairman shall have the authority to refer any matter to the Division Bench or Single Bench or withdraw any case from the Single Bench or Division Bench for trial and disposal thereof.