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 Himachal Pradesh - Subsection Section 22(4) in Himachal Pradesh Board of School Education Act, 1968 (4)The Secretary shall be responsible for seeing that all moneys are expended for the purposes for which they are granted or allotted.
