Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 49 in Jammu and Kashmir Government Business Rules, 2008

49.

The Provisions of the rule 48 shall apply as far as may be to amendments of substance recommended by the Select Committee and also to all amendments, notice of which is given by the Members of the State Legislature of being moved during the consideration of a Bill in that Legislature.