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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(1)In addition to the circumstances referred to in section 13 or section 14, the mandate of an arbitrator shall terminate,-
(a)where he withdraws from office for any reason, or
(b)by or pursuant to agreement of the parties.