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 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(3)The Court may, within its competence and according to its rules on taking evidence execute the request by ordering that the evidence be provided directly to the arbitral tribunal.