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 1] [Section 47] [Entire Act] State of Uttarakhand - Subsection Section 47(3) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011 (3)The Board shall, for all purposes, be deemed to be a local authority.
