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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1) in Jammu and Kashmir Government Business Rules, 2008

(1)There shall be Standing Committees of the Cabinet as set out in the Fifth Schedule with functions as may be specified by the Chief Minister. The Chief Minister may from time to time amend the Schedule by adding or reducing the number of such Committees.