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 6] [Entire Act] State of Kerala - Subsection Section 6(3) in Guruvayoor Devaswom Act, 1978 (3)Any member of the committee may, within a period of one month from the date of publication of the notification under subsection (1), institute a suit in the court to set aside the notification.
