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] [Entire Act] State of Chattisgarh - Subsection Section 22(9) in Chhattisgarh District Mineral Foundation Trust Rules, 2015 (9)A reasonable sum of annual receipt should be kept as endowment for providing sustainable livelihood.
