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 17] [Entire Act] State of Uttarakhand - Subsection Section 17(3) in Uttarakhand Benami Transactions (Prohibition) Act, 2016 (3)The Administrator shall also take such measures, as the State Government may direct, to dispose of the property which is vested in the State Government under Section 16.
