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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(b) in Jammu and Kashmir Government Business Rules, 2008

(b)no case requiring submission to the Cabinet, Chief Minister and the Governor in the Second, Third and Fourth Schedules shall be so submitted unless it has the specific approval of the Minister-in-charge; and