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 2] [Entire Act] State of Uttarakhand - Subsection Section 2(d) in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019 (d)"Government Residence" means the Government residence available within the municipal corporation and Cantonment area limits of Dehradun
