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 42] [Entire Act] State of Kerala - Subsection Section 42(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (3)In cases where the trustee-ship is conferred by election, the Devaswom Commissioner may, with the sanction of the Board, pass rules regulating such election.
