Section 20 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
20. Place of arbitration.
(1)The parties are free to agree on the place of arbitration.(2)Failing any agreement referred to in sub-section (1), the place of arbitration shall be determined by the arbitral tribunal having regard to the circumstances of the case, including the convenience of the parties.(3)Notwithstanding sub-section (1) or sub-section (2) , the arbitral tribunal may, unless otherwise agreed by the parties, meet at any place it considers appropriate for consultation among its members, for hearing witnesses, experts or parties, or for inspection of documents, goods or other property.[21. Commencement of arbitral proceedings. - Unless otherwise agreed by the parties, the arbitral proceedings in respect of a particular dispute commence on the date on which a request for that dispute to be referred to arbitration is received by the respondent.] [Substituted by Act XII of 2004, dated 19.3.2004, w.e.f. 23.3.2005.]
