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 22] [Entire Act] State of Uttarakhand - Subsection Section 22(3) in Uttarakhand Annual Transfer for Public Servants Act, 2017 (3)In case of charge not being taken by employee at the place of new posting, punitive action shall be taken against such employee under Section 24.
