Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Jammu-Kashmir - Subsection Section 12(b) in Appointment of Arbitrators by Chief Justice of India Scheme, 1996 (b)the designated person or the institution, as the case may be, where such person or institution makes appointment of arbitrator or takes the necessary measure,
