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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(3)(v) in Uttarakhand Panchayati Raj Act, 2016

(v)If in any case a question arises as to where a person is ordinarily resident at any relevant time, the question shall be determined with reference to all the facts of the case.