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 1] [Section 22] [Entire Act] State of Jharkhand - Subsection Section 22(a) in The Jharkhand Education Tribunal Act, 2005 (a)The Tribunal shall, be deemed to be a Court within the meaning of the Contempt of Court Act, 1971.
