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Kerala HC: Scheme for Administration of SNDP Yogam Should be Framed As Per Companies Act - (31 May 2022)

CIVIL

Kerala High Court has upheld the order of the Ernakulam District Court that a scheme for the administration of the Sree Narayana Dharma Paripalana (SNDP) Yogam shall be framed in accordance with the provisions of the Companies Act, 2013.

Tags : KERALA HIGH COURT   ERNAKULAM   SREE NARAYANA DHARMA PARIPALANA   YOGAM  

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