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 2] [Entire Act] State of Uttarakhand - Subsection Section 2(e) in Uttarakhand Freedom of Religion Act, 2018 (e)"Coercion" means compelling an individual to act against his will by the use of psychological pressure or physical force causing bodily injury or threat thereof;
