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 1] [Section 5] [Entire Act] State of Kerala - Subsection Section 5(5) in Guruvayoor Devaswom Act, 1978 (5)A member who is removed under subsection (3) may, within one month from the date of the receipt by him of the order of removal, institute a suit in the court to set aside the order.
