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 35] [Entire Act] State of Kerala - Subsection Section 35(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (3)The power to make rules shall be subject to the conditions of previous publication.
