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[Cites 0, Cited by 0] [Section 8A(3)] [Section 8A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8A(3)(i) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(i)The provisions of Part II of the Jammu and Kashmir Arbitration and Conciliation Act, 1997 shall apply as if the conciliation proceedings were initiated by the parties under the relevant provision of this Act.