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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(4) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(4)Subject to the provisions of sub-section (2) and save in so far as is otherwise provided by any law for the time being in force, this part shall apply to all arbitrations and to all proceedings relating thereto.