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 18] [Entire Act] State of Uttarakhand - Subsection Section 18(4) in Uttarakhand Panchayati Raj Act, 2016 (4)It shall be such nessary for such special meeting a prior notice of 15 days and for completion of all procedure within 30 days from the date of submission.
