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 41 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013 41. Fines when realized to be paid to the Authority. - All fines realized in connection with prosecutions under Act shall be paid and credited to the Authority.Chapter - IX Miscellaneous
