Section 8B(2)(viii) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

[Cites 0, Cited by 0] [Section 8B(2)] [Section 8B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8B(2)(viii) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(viii)Such a mediated settlement, shall have the status of a modified arbitral award and may be enforced in the manner prescribed under section 36 of the Act.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 8B(2)(viii) in Jammu and Kashmir Arbitration and Conciliation Act, 1997