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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(2)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(b)all rules made and notification published under the said enactment shall, to the extent to which they are not repugnant to this Act, be deemed respectively to have been made or issued under this Act.