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 33] [Entire Act] State of Jammu-Kashmir - Subsection Section 33(7) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (7)Section 31 shall apply to a correction or interpretation of the arbitral award or to an additional arbitral award made under this section.
