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[Cites 0, Cited by 0] [Section 10(8)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(8)(iii) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(iii)the Tribunal is satisfied that the interests of the respondent on whom notice of the application has not been served is adequately and sufficiently represented by the respondent on whom notice of the application has been served.