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] [Entire Act] Union of India - Section Section 22 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006 22. Mode of taking additional evidence .-Such document may be produced or such witness examined or such evidence adduced before the Commission.
