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 15] [Entire Act] State of Tamilnadu - Subsection Section 15(a) in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules (a)where the institution has more than one trustee and no Executive Officer, in the custody of the Chairman of the Board of Trustees;
