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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2)(b) in The Jammu and Kashmir Fire Force Act, 1967

(b)where no such agreement can be reached, the Government shall appoint as arbitrator a person who is, or has been, or is qualified for appointment as, a Judge of the High Court;