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

State of Jammu-Kashmir - Subsection

Section 48(3) in Jammu and Kashmir Government Business Rules, 2008

(3)If any provision of such Bill involves expenditure from the Consolidated Fund of the State, the Department shall, before it is circulated prepare in consultation with the Finance Department the financial memorandum in respect of the Bill.