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 3] [Entire Act] State of Uttarakhand - Section Section 11 in The Uttarakhand Police Act, 2007 11. State Crime Investigation Department The State Government may, by a general or special order, create a Crime Investigation Department for investigation of specified crimes, as directed by the State Government and / or by Director General of Police.
