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 14(4)] [Section 14] [Entire Act] State of Uttarakhand - Subsection Section 14(4)(a) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013 (a)Where permission is refused, the grounds of such refusal shall forthwith be recorded in writing and communicated to the applicant.