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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2) in Jammu and Kashmir Government Business Rules, 2008

(2)The decisions of the Cabinet relating to each case shall be separately recorded and after approval by the Chief Minister of any other Minister presiding, shall be placed with the record of the case. A copy of the decisions shall be sent to the Governor.