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 10] [Entire Act] State of Uttarakhand - Subsection Section 10(3) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016 (3)The amount due as penalty under sub-section (2) shall be recovered as an arrears of land revenue.
