Section 8(1) in Uttarakhand Freedom of Religion Act, 2018
(1)One who desires to convert his religion, shall give a declaration at least one month in advance, in the prescribed pro forma, to the District Magistrate or the Executive Magistrate specially authorised by District Magistrate that he wishes to convert his religion on his own and at his free consent and without any force, coercion, undue influence or allurement.
