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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(2)For the purposes of sub-section (1) , in arbitral proceedings with more than one arbitrator, the signature of the majority of all the members of the arbitral tribunal shall be sufficient so long as the reason for any omitted signature is stated.