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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Sivagiri Mutt (Emergency Provisions) Act, 1997

(1)The government shall, as from the appointed day, appoint a person or a body of persons as the Administrators for the purpose of taking over the management of the Trust and the Administrator shall carry on the management for and on behalf of the Government.