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 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (1)The arbitral tribunal shall decide the dispute submitted to arbitration in accordance with the substantive law for the time being in force in the State.
