Section 48(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(3)At any stage of the conciliation proceedings, the conciliator may request a party to submit to him such additional information as he deems appropriate.Explanation:- In this section and all the following sections of the Part, the term "conciliator" applies to a sole conciliator, two or three conciliators, as the case may be.
