Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(2) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

(2)Every order made under this section shall, as soon as may be, after it is made, be laid before the State Legislative Assembly. Board may receive funds for the development of Devasthanams etc. other than Hindu Devasthanams etc.