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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(1)(n) in Himalayiya University Act, 2019

(n)"Permanent Resident" means any resident of the state who has the valid domicile/permanent resident certificate the state of Uttarakhand issued by the prescribed authority as per the rules framed by the State Government from time to time;