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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(3)Unless otherwise agreed by the parties, where an arbitrator is replaced under sub-section (2) , any hearings previously held may be repeated at the decision of the arbitral tribunal.