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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Sivagiri Mutt (Emergency Provisions) Act, 1997

(2)The Trust shall be deemed to include all assets, rights, powers, privileges and all properties, hospitals, educational institutions and such other institutions are owned by, and those over which, the Trust has any right or interest.