Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Gujarat - Subsection Section 10(1) in Gujarat Government Rules of Business, 1990 (1)Without prejudice to the provision of rule 7, the Minister in-charge of a department shall be primarily responsible for the disposal of the Business appertaining to the Department.
