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(f) in The Uttarakhand Police Act, 2007 (f)“Divisional Commissioner” means the officer designated as such and in charge of a Revenue Division, notified under the U.P. Land Revenue Act, 1901 (As amended from time to time and as applicable to the State of Uttarakhand)
