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(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (1)Every member of the Board shall be entitled to hold office for a period of four years from the date of his nomination or election as the case may be.
