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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(3)The arbitral award shall state the reasons upon which it is based, unless-
(a)the parties have agreed that no reasons are to be given;or
(b)the award is an arbitral award on agreed terms under section 30.