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 22(7)] [Section 22] [Entire Act] Union of India - Subsection Section 22(7)(c) in Constitution of India, 1950 (c)the procedure to be followed by an Advisory Board in an inquiry under sub-clause (a) of clause (4).