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 5] [Entire Act] State of Kerala - Subsection Section 5(4) in Guruvayoor Devaswom Act, 1978 (4)A member shall not be removed under subsection (3) unless he has been given a reasonable opportunity of showing cause against his removal.
