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 5] [Entire Act] State of Uttarakhand - Section Section 3 in Uttarakhand Medicare Service Persons and Institutions (Prevention of Violence and Damage to Property) Act, 2013 3. Prohibition of violence. - Any Act of violence against, Medicare Service Persons or damage to property in the Medicare Service Institutions is hereby prohibited.
