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

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State of Jammu-Kashmir - Subsection

Section 8B(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, a clear undertaking of the parties to abide by the terms of the settlement as well as statement to the above effect.

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State of Jammu-Kashmir - Subsection

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