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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(2)The conciliator shall be guided by principles of objectively, fairness and justice, giving consideration to, among other things, the rights and obligations of the parties, the usages,of the trade concerned and the circumstances surrounding the dispute, including any previous business practices between the parties.