Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(3)A plea that the arbitral tribunal is exceeding the scope of authority shall be raised as soon as the matter alleged to be beyond the scope of its authority is raised during the arbitral proceedings.