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 10] [Entire Act] State of Kerala - Subsection Section 10(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (3)A member of the Board shall on the expiration of his term of office continue in office until the vacancy caused by the expiration of his term of office is filled up.
