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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8A(2)(i) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(i)Where a dispute has been referred for resolution by recourse to mediation, the procedure envisaged under Civil Procedure Alternative Dispute Resolution Rules, 2009 shall apply.