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State of Jammu-Kashmir - Section

Section 60 in Jammu and Kashmir Arbitration and Conciliation Act, 1997

60. Resort to arbitral or judicial proceedings.

- The parties shall not initiate, during the conciliation proceedings, any arbitral or judicial proceedings in respect of a dispute that is the subject matter of the conciliation proceedings except that a party may initiate arbitral or judicial proceedings where, in his opinion, such proceedings are necessary for preserving his rights.