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 21] [Entire Act] State of Uttarakhand - Subsection Section 21(5) in Uttarakhand Panchayati Raj Act, 2016 (5)Requirement of representation etc. and write the question of the Gram Panchayat shall be such as may be prescribed from time to time by the state Government.
