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State of Jammu-Kashmir - Section

Section 43 in Jammu and Kashmir Government Business Rules, 2008

43.

If the tentative draft Bill is approved by the Minister-in-charge it shall be circulated to the other Ministers and a copy supplied to the Governor and unless the Chief Minister directs otherwise the tentative draft Bill shall be brought before a meeting of the Cabinet. Proposals for any substantial or important amendments in the draft Bill after its approval shall also be dealt with similarly.