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

State of Jammu-Kashmir - Subsection

Section 8B(2)(i) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(i)Where a dispute has been referred for resolution by recourse to mediation, the procedure envisaged under the Civil Procedure Alternative Dispute Resolution and Mediation Rules, 2009 shall apply.