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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 32 in Guruvayoor Devaswom Act, 1978

32. Notifications, orders, etc. not to be questioned in court of law.

- Save as otherwise expressly provided in this Act, no notification issued, order passed, decision made, proceedings or action taken or other thing done under the provisions of this Act by the Government or the Commissioner shall be liable to be questioned in any court of law.