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 2] [Entire Act] State of Uttarakhand - Subsection Section 2(27) in Uttarakhand Panchayati Raj Act, 2016 (27)[ "State Election Commissioner" means an officer of the State Government designated as such by the Governor;] [Substituted by Uttarakhand Act No. 10 of 2019.]
