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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(2)In cases where the applicant fails to rectify the defect within the time allowed under sub-clause (1), the Registrar may, by order and for reasons to be recorded in writing, decline to register the application.