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 52] [Entire Act] State of Uttarakhand - Subsection Section 52(3) in The Uttarakhand Police Act, 2007 (3)The Superintendent of Police may, by an order published in prominent local newspapers, require every owner of a household, a shop, or a public premise to furnish details of a tenant or domestic help in the specified format.
