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 87] [Entire Act] State of Uttarakhand - Subsection Section 87(4) in The Uttarakhand Police Act, 2007 (4)State Government may direct the Director General of Police to amend any regulation made by him in such manner, as it may direct and thereupon, the Director General of Police shall amend the regulation in the manner as directed.
