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(15) in Uttaranchal Amendments of the Rules of the Court, 1952 (15)Consideration of the preliminary reports in disciplinary matters and directing holding of disciplinary inquiry against the officers subordinate to the High Court.
