Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(8) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(8)For the determination of the matter referred to in sub-section (4), the provisions regarding arbitration under the Jammu and Kashmir Arbitration and Conciliation Act, 1997, shall be applicable.