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(6)] [Section 22] [Entire Act] Union of India - Subsection Section 22(6)(ii) in The Khadi and Village Industries Commission Rules, 2006 (ii)the estimated receipts by way of funds to be released by the Government, recovery of interest refund of loans and other miscellaneous receipts;