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 Kalakshetra Foundation Act, 1993 (2)All moneys belonging to the Fund shall be deposited in, such banks or invested in such manner as may, subject to the approval of the Central Government, be decided by the Governing Board.
