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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 59(d) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(d)by a written declaration of a party to the other party and the conciliator, if appointed to the effect that the conciliation proceedings are terminated, on the date of the declaration.