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 34] [Entire Act] State of Uttarakhand - Subsection Section 34(2) in The Uttarakhand Police Act, 2007 (2)In addition, an Independent Member may also be removed from the State Police Board by the State Government, if he incurs any of the grounds of ineligibility, specified in this chapter.
