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

State of Jammu-Kashmir - Subsection

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

(b)The Chief Secretary may, after examination of the case, submit it for the orders of the Minister-in-charge or of the Chief Minister through the Minister-in-charge.