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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(iv) in Jammu and Kashmir Arbitration and Conciliation Rules, 1998 (iv)The extent of relief claimed must be clearly specified against each respondent where there are more than one to the dispute.
