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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(6) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(6)The arbitral tribunal may, at any time during the arbitral proceedings, make an interim arbitral award on any matter with respect to which it may make a final arbitral award.