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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(2) in Jammu and Kashmir Government Business Rules, 2008

(2)The Bill shall be dealt with as a case by the Administrative Department and then referred to the Law Department for advice in its technical aspects, such as need for previous sanction, if any, and the competence of the State Legislature to enact the measure.