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 43] [Entire Act] State of Uttarakhand - Subsection Section 43(3) in Uttarakhand Technical University Act, 2005 (3)No order under sub-section (1) shall be called in any question in court on the ground that no difficulty, as is referred to in sub-section (1), existed or required to be removed.
