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 27] [Entire Act] State of Uttarakhand - Subsection Section 27(7) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005 (7)The State Government shall, as soon as, may be after the receipt of the audit report under sub-section (6), cause the same to be laid before the State Assembly.
