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

State of Jammu-Kashmir - Subsection

Section 10(4) in The Jammu and Kashmir Development Act, 1970

(4)Provisions may be made by rules in this behalf with respect to the form and content of a plan and with respect to the procedure to be followed and any other matter in connection with the preparation, submission and approval and of such plan.