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 13] [Entire Act] State of Kerala - Subsection Section 13(2) in Guruvayoor Devaswom Act, 1978 (2)The Commissioner shall submit a copy of the report prepared and published under sub section (1) to the Government and the Government shall, as soon as possible, cause the report to be laid before the Legislative Assembly.
