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] [Entire Act] State of Kerala - Section Section 10 in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965 10. Saving. - Nothing in this Act shall apply to any matter which is an offence under the Untouchability (Offences) Act, 1955 (22 of 1955).
