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(2) in Uttarakhand Benami Transactions (Prohibition) Act, 2016 (2)Where such property is held jointly by more than one person, such notice shall be served to all persons holding such property.
