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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Kerala - Subsection

Section 33(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(2)The Board shall in each financial year prepare an annual administration report of the working of the Board during that year and shall within three months of the commencement of the next financial year submit to the Ruler of Travancore such number of copies of the said report as the Ruler may direct.Deposit and Investment of Funds.