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] [Entire Act] State of Uttarakhand - Section Section 8 in Rules of the Court, 1952 8. [ Investiture of powers on officers of the subordinate judiciary.] [Renumbered by Notification No. C-1572 J.R. (S)/VIII-C-151, dated 1.8.1994, published in U.P. Gazette (Extraordinary), Part 4 (Ka), dated 1.8.1994.]
