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] [Entire Act] State of Jammu-Kashmir - Section Section 12 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998 12. Cost of copies Copies of pleadings and issues in cases of suits referred to arbitration should be prepared at the cost of the parties.
