Section 1 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
1. Short title and commencement
The following rules made by the High Court of Jammu and Kashmir under the Arbitration and Conciliation Act of 1997 (Act No. 35 of 1997) hereinafter to be called "the Act" shall be called the Jammu and Kashmir Arbitration and Conciliation Rules, 1998 and shall come into force with effect from the date these are published in the Jammu and Kashmir Gazette.(Published in Government gazette dated 16th August, 1999)
