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 34] [Entire Act] State of Kerala - Subsection Section 34(c) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (c)in Stocks or Debentures or shares in Railway or other companies, the interest whereon shall have been guaranteed by the Government or the Government of India.
