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 25] [Entire Act] State of Kerala - Subsection Section 25(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (1)the sum of fifty one lakhs of rupees mentioned in Article 238 (10) (ii) of the Constitution of India as payable to the Devaswom Fund;
