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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(6) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018

(6)The plaintiff shall have liberty to institute his suit, if he has made all reasonable efforts to invoke mediation in accordance with the provisions of this section and the defendant either fails to appear for mediation or does not give his consent for mediation.