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 Madhya Pradesh - Subsection Section 22(1) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007 (1)A Sanskrit scholar of repute shall be appointed as the Chairman of the Institute by the President of General Council in accordance with the regulation made in this behalf.
