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 50(1)] [Section 50] [Entire Act] State of Jammu-Kashmir - Subsection Section 50(1)(b) in Jammu and Kashmir Government Business Rules, 2008 (b)a report of the Law Secretary as to the reasons, if any, why the Governor's assent should not be given.