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 25] [Entire Act] State of Uttarakhand - Subsection Section 25(3) in Uttarakhand Ropeways Act, 2014 (3)A requisition shall not be made under sub-section (2) requiring the promoter to sell to any department or agency of the State Government, unless such requisition has been approved by the concerned department or agency.
