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 222] [Entire Act] State of Uttarakhand - Subsection Section 222(6) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016 (6)The rate of interest shall be 7% pendentlite and future till the actual payment.
