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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3) in Jammu and Kashmir Government Business Rules, 2008

(3)Subject to the general provisions of rule 8, no proposal which requires the previous consultation of the Finance Department under this rule, in which the Finance Department has not concurred, may be proceeded with unless a decision to that effect has been taken by the Cabinet.