Section 8B(2)(iii) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

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State of Jammu-Kashmir - Subsection

Section 8B(2)(iii) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(iii)On receipt of the mediated settlement, the referral court shall independently apply its judicial mind and record a satisfaction that the mediated settlement is genuine, lawful, voluntary, entered into without coercion, undue influence, fraud or misrepresentation and that there is no other legal impediment in accepting the same.

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State of Jammu-Kashmir - Subsection

Section 8B(2)(iii) in Jammu and Kashmir Arbitration and Conciliation Act, 1997