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 Telangana - Subsection Section 22(2) in Telangana Khadi and Village Industries Board Act, 1958 (2)The Government shall on receipt of the annual report under sub-section (1) cause a copy of the same to be laid on the table of the Legislature of the State.
