Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 41 in Jammu and Kashmir Government Business Rules, 2008 41. The Law Department shall thereafter prepare a tentative draft Bill, scrutinize the statement of objects and reasons and return the case to the department concerned.
