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 Jammu-Kashmir - Subsection Section 22(1) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 (1)The accounts of the Board for the financial year shall be audited annually by the Chartered Accountant to be nominated by the Board.
