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 Bihar - Subsection Section 22(6) in Bihar Commission for Protection of Child Right Rules, 2010 (6)The Secretary shall have powers to execute all decisions taken by the Chairperson or any other member on his behalf relating to financial matters
