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 4] [Entire Act] State of Kerala - Subsection Section 4(a) in Sivagiri Mutt (Emergency Provisions) Act, 1997 (a)on and from the appointed day, every member of the governing body of the Trust shall cease to exercise any power of management in relation to the Trust;
