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State of Jammu-Kashmir - Section

Section 43 in The Constitution of Jammu and Kashmir

43. Rules of Business.

- The [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] shall make rules for the more convenient transaction of the business of the Government of the State and for the allocation among Ministers of the said business.