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 32] [Entire Act] State of Kerala - Subsection Section 32(10) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (10)The order of surcharge maybe executed against the member or members concerned of the Board as if it were a personal decree passed against them by the High Court.
