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 37] [Entire Act] State of Uttarakhand - Subsection Section 37(2) in Uttarakhand Benami Transactions (Prohibition) Act, 2016 (2)Nothing contained in sub-section (1), shall render any such person liable to punishment if he proves that the contravention took place without his knowledge.
