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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1)(e) in Guruvayoor Devaswom Act, 1978

(e)not more than five persons, of whom one shall be a member of a Scheduled Caste, nominated by the Hindus among the Council of Ministers from among persons having interest in the Temple.