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] [Entire Act] State of Jammu-Kashmir - Section Section 18 in Jammu and Kashmir Arbitration and Conciliation Act, 1997 18. Equal treatment of parties. - The parties shall be treated with equality and each party shall be given a full opportunity to present his case.
