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

State of Jammu-Kashmir - Subsection

Section 21(3) in Jammu and Kashmir Government Business Rules, 2008

(3)The Standing Committee shall, in relation to the matters assigned to them, have the same powers as are exercise by the Cabinet in terms of Rule 14 read with Second Schedule of the Jammu and Kashmir Government Business Rules.