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] Union of India - Subsection Section 22(2) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 (2)Every order made under this section shall be laid, as soon as may be, after it is made, before each House of Parliament.
