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[Cites 0, Cited by 0] [Section 29B(3)] [Section 29B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29B(3)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(a)The arbitral tribunal shall decide the dispute on the basis of written pleadings, documents and submissions filed by the parties without any oral hearing ;