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 21] [Entire Act] State of Kerala - Subsection Section 21(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (3)The members of the Committee shall be pre such traveling allowance and siting for as the Ruler of Travancore may from time to time determine.
