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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(1) in Guruvayoor Devaswom Act, 1978

(1)The Committee may, subject to the approval of the Government, make regulations not inconsistent with the provisions of this Act and the rules made thereunder, to provide for the manner in which the duties imposed on it under this Act and its functions thereunder shall be discharged.