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

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State of Jammu-Kashmir - Subsection

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

(vii)If the main petition, in which the reference was made stands disposed of, the mediated settlement and the matter shall be listed before the referral court, which shall pass orders in accordance with clause (iii), (iv) and (v) above.

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State of Jammu-Kashmir - Subsection

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