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(16) in Bye-Laws for the State Board of Religious Trusts (16)To re-appropriate funds from one head to another subject to such restrictions, if any, as may be imposed by a resolution of the Board.
