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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(10) in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017

(10)If the matter is referred for arbitration, the institute shall arbitrate the issue as per the provisions of Jammu and Kashmir Arbitration and Conciliation Act, 1997 and refer the award to the Council.