Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Kerala - Subsection Section 13(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (1)The Board shall have an office in Trivandrum for the transaction of business to which all communications and notices to the Board may be addressed.
