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 33] [Entire Act] State of Uttarakhand - Subsection Section 33(2) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019 (2)The Hundi shall be operated by such person and in such manner as the Board may, from time to time, determine.
