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 31] [Entire Act] State of Uttarakhand - Subsection Section 31(2) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019 (2)The Rawal and Naib Rawal of Shri Badrinath and Shri Kedarnath Temple shall be appointed in accordance of prevalent customs.
