Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(3) in Guruvayoor Devaswom Act, 1978

(3)The Commissioner shall, after considering the recommendations of the Committee, approve such schedule either without modification or with such modification as he deems necessary, and thereupon such schedule as approved by the Commissioner shall come into force.