Section 32A(3)(c) in The Jammu And Kashmir Public Security Act, 2003

[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32A(3)(c) in The Jammu And Kashmir Public Security Act, 2003

(c)in awarding the amount of compensation the arbitrator shall have regard to pecuniary loss attributable to the requisition and to any other circumstances which he considers to be just and proper;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 32A(3)(c) in The Jammu And Kashmir Public Security Act, 2003