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 165] [Entire Act] State of Uttarakhand - Subsection Section 165(2) in Uttarakhand Panchayati Raj Act, 2016 (2)income on which any tax has previously been imposed of the United Provinces Municipalities Act, 1916, by any municipal board or any notified area committee.
