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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(a)he becomes de jure or de facto, unable to perform his functions or for other reasons fails to act without undue delays; and