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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(3)If the required deposits under sub-section (1) and (2) are not paid in full by both parties within thirty days, the conciliator may suspend the proceedings or may make written declaration of termination of the proceedings to the parties, effective on the date of that declaration.