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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(iii) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(iii)is an office-holder or a servant of Government, a local authority, the Devaswom Board, an incorporated or uninricorporated Devasworn or the trustee of a Hindu Religious Endowment; or