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 50] [Entire Act] State of Jammu-Kashmir - Subsection Section 50(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (1)The conciliator shall assist the parties in an independent and impartial manner in their attempt to reach an amicable settlement of their dispute.
