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 51] [Entire Act] State of Kerala - Subsection Section 51(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (3)The Board may at any time by order and in the manner provided in sub-section (1) modify or cancel an order passed under that sub-section.
