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 2] [Section 37(1)] [Section 37] [Entire Act] State of Kerala - Subsection Section 37(1)(e) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (e)In cases of proved mismanagement although the institutions do not fall under clause (c) or clause (d) of this sub-section.