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 177] [Entire Act] State of Uttarakhand - Subsection Section 177(d) in Uttarakhand Panchayati Raj Act, 2016 (d)the fees for notice demanding payments on account of tax on Circumstances and Property and for the execution of warrants of distress ;
