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 15] [Entire Act] State of Uttarakhand - Subsection Section 15(7) in Uttarakhand Benami Transactions (Prohibition) Act, 2016 (7)No order under sub-section (3) shall be passed after the expiry of one year from the end of the month in which the reference under Section 13 was received.
