Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 14 in Appointment of Arbitrators by Chief Justice of India Scheme, 1996 14. Power to amend the Scheme The Chief Justice may, from time to time, amend by way of addition or variation any provision of this Scheme.
