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

State of Jammu-Kashmir - Subsection

Section 46(4) in Jammu and Kashmir Government Business Rules, 2008

(4)After complying with the provisions of the foregoing sub-rules the originating department may transfer the final draft Bill to the Law Department with the instructions of Government thereon and copies of papers relating to the Bill. After such transfer the Bill shall be deemed to belong to the Law Department.