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[Cites 0, Cited by 0] [Section 29B(3)] [Section 29B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29B(3)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(b)The arbitral tribunal shall have power to call for any further information or clarification from the parties in addition to the pleadings and documents filed by them ;