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 13] [Entire Act] State of Kerala - Subsection Section 13(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (2)The meetings of the Board shall be presided over by the President and if he is not present, by a member authorised by him to preside.
