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 37] [Entire Act] State of Uttarakhand - Subsection Section 37(b) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019 (b)Refuses or wilfully fails to furnish any report, statement, accounts or other information called under this Act or the Rules made thereunder or;
