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] Union of India - Subsection Section 22(2) in The Punjab Reorganisation Act, 1966 (2)On and from the appointed day, all sitting members of the Legislative Council of Punjab, other than those referred to in sub-section (1), shall continue to be members of that Council.
