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[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32A(3)(g) in The Jammu And Kashmir Public Security Act, 2003

(g)the amount awarded as compensation by the arbitrator or ordered to be paid by the High Court on appeal in cases coming under clause (e) shall be paid within three months of the date of the award or order made by the arbitrator or the High Court;