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 Bihar - Subsection Section 22(2) in Bihar Commission for Protection of Child Right Rules, 2010 (2)The Chairperson shall have all powers relating to financial transaction of the Commission except in cases which requires prior approval of the State Government.
