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 6] [Entire Act] State of Kerala - Subsection Section 6(2) in Sivagiri Mutt (Emergency Provisions) Act, 1997 (2)the Council may, on its own motion or on the motion by the Government or the Administrator, as the case may be, render advise on any matter concerning the management of the Trust.
