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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(2)(ii) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(ii)no order imposing an enhanced penalty shall be passed unless the appellant is given an opportunity of making any representation which he may wish to make against such enhanced penalty; and