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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2)(a) in Jammu and Kashmir Government Business Rules, 2008

(a)emergent cases where it in not possible to seek orders of the Cabinet as required under these rules and there is an urgent need to anticipate the same in the interests of the administration;