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[Cites 0, Cited by 0] [Section 29B(3)] [Section 29B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29B(3)(c) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(c)An oral hearing may be held only, if, all the parties make a request or if the arbitral tribunal considers it necessary to have oral hearing for clarifying certain issues ;