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 1] [Section 120] [Entire Act] State of Uttarakhand - Subsection Section 120(2) in Uttarakhand Co-Operative Societies Act, 2003 (2)Any person appointed in contravention of the provisions contained in sub-section (1) shall be liable to removal from his office by the Registrar.
