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 Gujarat - Section Section 6 in Gujarat Government Rules of Business, 1990 6. The Chief Minister or the Minister-in-charge in consultation with the Chief Minister may allot to a Minister of State or to a Deputy Minister any business appertaining to a department.
