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 71] [Entire Act] State of Uttarakhand - Subsection Section 71(1) in The Uttarakhand Police Act, 2007 (1)The Authority shall forward the complaints of misconduct, received directly by it, to the Director General of Police for further act ion, however, no cognizance shall be taken of anonymous complaints.
