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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(2)The Secretary shall convene the meetings of the Committee on such dates as may fix in consultation with the Chairman. He shall, after consulting the Chairman to the Ruler of Travancore, prepare the age and give the members notice of the day of time when the meeting is to be held and of business to be transacted there at