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 15] [Entire Act] State of Kerala - Subsection Section 15(5) in Guruvayoor Devaswom Act, 1978 (5)Subject to the provisions of subsections (1), (2) and (4), the conditions of service of the Administrator shall be such as may be determined by the Committee by regulations made in this behalf.
