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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(1)(b) in The Jammu and Kashmir Reorganisation Act, 2019

(b)for the more convenient transaction of business with the Ministers including the procedure to be adopted in case of a difference of opinion between the Lieutenant Governor and the Council of Ministers or a Minister.