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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8A(2)(vi) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(vi)If the main petition, in which the reference was made is pending, it shall be disposed of by the referral court in terms thereof.