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 33] [Entire Act] State of Uttarakhand - Subsection Section 33(d) in Swami Rama Himalayan University Act, 2012 (d)For the reserved seats as mentioned in sub-section (1) above, the University shall comply with the State Government reservation policy as amended/ applicable from time to time.
