Section 8A(2)(iv) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

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State of Jammu-Kashmir - Subsection

Section 8A(2)(iv) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(iv)The court shall record a statement on oath of the parties, or their authorized representatives, affirming the mediated settlement as well as a clear undertaking of the parties to abide by the terms of the settlement.

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State of Jammu-Kashmir - Subsection

Section 8A(2)(iv) in Jammu and Kashmir Arbitration and Conciliation Act, 1997