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[Cites 0, Cited by 0] [Section 29A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29A(5) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(5)The extension of period referred to in sub-section (4) may be on the application of any of the parties and may be granted only for sufficient cause and on such terms and conditions as may be imposed by the Court.