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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(8) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (8)Where this part, other than clause (a) of section 25 or clause (a) of sub-section (2) of section 32, refers to claim, it shall also apply to a defence to that counterclaim.
