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 2] [Entire Act] State of Uttarakhand - Subsection Section 2(l) in The Uttarakhand Police Act, 2007 (l)“Organized crime” means and includes any crime, committed by a group or a network of persons, in pursuance of its common intention of unlawful gain, by using violent means or threat of violence;
