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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8A(2)(ii) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(ii)In case of a successful resolution of the dispute, the Mediator shall immediately forward the mediated settlement to the referral court.