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 82] [Entire Act] State of Uttarakhand - Subsection Section 82(4) in The Uttarakhand Police Act, 2007 (4)For the purpose of coordination, on receiving directions from the District Magistrate, heads of all concerned departments shall ensure that full assistance is rendered to the Superintendent of Police of the district.
