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 32] [Entire Act] State of Kerala - Subsection Section 32(4) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (4)Every auditor appointed under this Section shall be deemed to be a public servant within the meaning of Section 15 of the Travancore Penal Code.
