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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(3)(a) in Jammu and Kashmir Government Business Rules, 2008

(a)The Chief Secretary may, on the orders of the Chief Minister or of any Minister or of his own motion, call for papers relating to any case in any department and any such request by him shall be complied with by the Secretary of the department concerned.