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 Madhya Pradesh - Subsection Section 22(2) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002 (2)A copy of the budget so passed shall be sent to the Commissioner for approval, who may approve it with such modifications as he considers necessary.
