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 Jammu-Kashmir - Subsection Section 22(2) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 (2)The Board shall annually prepare a report on the administration of the affairs of the Shrine and publish it for information of the public.
