Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Jammu-Kashmir - Subsection Section 56(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (3)When the parties sign the settlement agreement, it shall be final and binding on the parties and persons claiming under them respectively.
