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 29] [Entire Act] State of Kerala - Subsection Section 29(5) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (5)Appointments in the administrative service in the Devaswom Department shall be made by the Board in accordance with such rules as may be prescribed.Unincorporated Devaswoma
