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 32] [Entire Act] State of Kerala - Subsection Section 32(7) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (7)The auditor shall also report on any other matter relating to the accounts as may be prescribed or on which the High Court may require him to report.
