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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1) in Jammu and Kashmir Government Business Rules, 2008

(1)The Chief Minister may direct that any case referred to in the Second Schedule may instead of being brought up for discussion at a meeting of the Cabinet, be circulated to the Ministers for opinion. Such cases shall also be brought up before the Chief Minister through the Chief Secretary in a memorandum as in respect of any other case submitted for orders of the Cabinet.