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 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(1)The conciliator may invite the parties to meet him or may communicate with them orally or in writing. lie may meet or communicate with the parties together or with each of them separately.