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 20] [Entire Act] State of Kerala - Subsection Section 20(4) in Guruvayoor Devaswom Act, 1978 (4)The Committee may, within three months from the date of receipt by it of the order passed by the Commissioner under subsection (3), institute a suit in the court to modify the order or to set it aside.
