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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2)(b) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(b)regulating the scale of expenditure of incorporated and incorporated Devaswoms and of Hindu Religious Endowments under the management of the Devaswom Board;