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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(4) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(4)Upon termination of the conciliation proceedings, the conciliators shall render an accounting to the parties of the deposits received and shall return any unexpended balance to the parties.