Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Jammu-Kashmir - Subsection Section 18(6) in The Jammu and Kashmir State Town Planning Act, 1963 (6)The provisions of the Jammu and Kashmir Arbitration Act, Svt. 2002 shall not apply to arbitration under this section.
