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 19] [Entire Act] State of Uttarakhand - Subsection Section 19(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013 (2)The fund shall be applied towards meeting the expenses to be incurred by the Authority in the administration of this Act and for no other purposes.
