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] [Entire Act] State of Uttarakhand - Section Section 22 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 22. Insertion of Rule 206-A and 206-B. - In the principal rules, after Rule 206, the following rules shall be inserted, namely -
