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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(1)Subject to the provisions of sub-section (2) and to any provision to the contrary in the arbitration agreement the arbitral tribunal shall have a lien on the arbitral award for any unpaid costs of the arbitration.