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] [Section 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (2)The parties may submit with their statements all documents they consider to be relevant or may add a reference to the documents or other evidence they will submit.
