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 35] [Entire Act] State of Jharkhand - Subsection Section 35(2) in The Jharkhand Area Autonomous Council Act, 1994 (2)The State Government, in consultation with the Council shall prescribe the procedure for discharging of the collective responsibility of the Executive Council to the Council.
