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 31] [Entire Act] State of Uttarakhand - Subsection Section 31(5) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019 (5)Any person aggrieved by the order of CEO passed under this Section mayappeal to Board within thirty days from the communication of the order.
