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 38] [Entire Act] State of Uttarakhand - Subsection Section 38(4) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005 (4)Any approval or modification so made by the State Assembly shall be published in the Official Gazette, and shall thereupon take effect.
