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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(b) in Jammu and Kashmir Arbitration and Conciliation Rules, 1998

(b)Any other application under section 9 of the Act for an ad-interim relief for the preservation of the subject matter of arbitration or for any other equitable relief in the case shall be registered as a miscellaneous judicial case.