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 128] [Entire Act] State of Uttarakhand - Subsection Section 128(9) in Uttarakhand Panchayati Raj Act, 2016 (9)the authority by which disputes in relation to appointments to executive committee, joint committee any other committee may be decided and the procedure to be followed therein;
