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 3] [Entire Act] State of Uttarakhand - Subsection Section 3(i) in Uttarakhand Annual Transfer for Public Servants Act, 2017 (i)"Accessible and Remote areas" means accessible and remote areas mentioned district wise under this Act as per Appendix 1.2 and 3;
