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(e) in Uttarakhand Protection of Cow Progeny Act, 2007 (e)"Competent Authority" means such person, appointed in this behalf by the State Government to exercise the powers and perform the functions under this Act and rules made thereunder;
