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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(1) in Jammu and Kashmir Government Business Rules, 2008

(1)Where any previous sanction under the Constitution or the recommendation of the Governor is necessary for a Bill the originating department shall obtain it, and then forward a copy of it (together with the statement of objects and reasons and the Notes on Clauses, if any) to the Law Department which shall cause the same to be published in the Gazette.