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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(4) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(4)The conciliator may, at any stage of the conciliation proceedings, make proposals for a settlement of the dispute. Such proposals need not be in writing and need not be accompanied by a statement of the reasons therefor.