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 80] [Entire Act] State of Uttarakhand - Subsection Section 80(2) in The Uttarakhand Police Act, 2007 (2)This mechanism shall ensure a right of appeal to the aggrieved party, if he is not satisfied with the disposal of his grievance at the first level.
