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[Cites 0, Cited by 19] [Entire Act]

State of Kerala - Section

Section 3 in Guruvayoor Devaswom Act, 1978

3. Incorporation.

(1)The administration, control and management of the Devaswom shall be vested in a Committee constituted in the manner hereinafter provided.
(2)The committee shall by the name of "the Guruvayoor Devaswom Managing Committee" be a body corporate and shall have perpetual succession and a common seal and shall by the said name sue and be sued through the Administrator.