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 51] [Entire Act] State of Uttarakhand - Subsection Section 51(2) in Uttaranchal School Education Act, 2006 (2)No court shall take cognizance of any offence punishable timer this section except with the previous sanction of the Regional Additional Director, Education.
