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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(1)The mandate of an arbitrator shall terminate if-
(a)he becomes de jure or de facto, unable to perform his functions or for other reasons fails to act without undue delays; and
(b)he withdraws from his office or the parties agree to the termination of his mandate.