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 4] [Entire Act] State of Uttarakhand - Subsection Section 4(3) in Uttarakhand State Mineral Development Board Act, 2014 (3)The tenure of the Chairman and Vice-chairman from the date of resuming his duties shall be the date of his tenure as a Legislative Assembly member.
