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 21] [Entire Act] State of Kerala - Subsection Section 21(3) in Guruvayoor Devaswom Act, 1978 (3)The Commissioner may, after giving notice to the Committee in the prescribed manner and after considering its representations, if any, make such alterations, omissions or additions in the budget as the Commissioner may deem fit.
