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State of Kerala - Section

Section 31 in Travancore-Cochin Hindu Religious Institutions Act, 1950

31.

- Subject to the provisions of this Part and the rules made there under the Board shall manage the properties and affairs of the Devaswoms, both incorporated and unincorporated, as heretofore, and arrange for the conduct of the daily worship and ceremonies and of the festivals in every temple according to its usage. Audit