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 15] [Entire Act] State of Uttarakhand - Subsection Section 15(2) in Uttarakhand Annual Transfer for Public Servants Act, 2017 (2)All such offices/ Institution, where the period of alteration of charge is not determined, the alteration in charge/transfer may be done in the interval of five years.
