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 2] [Entire Act] State of Uttarakhand - Subsection Section 2(s) in Shri Guru Ram Rai University Act, 2016 (s)'Permanent Resident' means any resident of the State, who has the domicile/permanent residence certificate as per the rules framed by the State Government from time to time;
