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[Cites 0, Cited by 0] [Section 29B(3)] [Section 29B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29B(3)(d) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(d)The arbitral tribunal may dispense with any technical formalities, if an oral hearing is held, and adopt such procedure as deemed appropriate for expeditious disposal of the case.