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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(8) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(8)The Chief Justice of the High Court or the person or institution designated by him, in appointing an arbitrator, shall have the regard to-
(a)any qualification required of the arbitrator by the agreement of the parties;and
(b)other considerations as are likely to secure the appointment of an independent and impartial arbitrator.