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 3] [Entire Act] State of Jammu-Kashmir - Section Section 23 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 23. Arbitration. - If any dispute arises between Dharmarth Trust and the Board, the same shall be referred for arbitration by a person to be nominated by the Governor.
