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 12] [Entire Act] State of Kerala - Subsection Section 12(3) in Guruvayoor Devaswom Act, 1978 (3)Where sanction is refused under sub section (1), the Committee may, within three months from the date of receipt by it of the decision of the Commissioner, institute a suit in the court to set aside the decision.
