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 10] [Entire Act] State of Uttarakhand - Subsection Section 10(4) in Uttaranchal Amendments of the Rules of the Court, 1952 (4)Assigning any work of the district as may be considered proper or expedient to any one or more Judges of the High Court.
