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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(7) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(7)A decision on a matter entrusted by sub-section (4) or sub-section (5) or sub-section (6) to the Chief Justice of the High Court or the person or institution designated by him is final.