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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(2) in Jammu and Kashmir Government Business Rules, 2008

(2)The originating department shall also prepare a notice on motion to introduce the Bill and shall after obtaining the signature of the Minister-in-charge forward the notice to the Secretary to the House of Legislature in which it is proposed to introduce the Bill. The department will be incharge of the Bill in all its subsequent stages.