Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(4) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (4)The arbitral tribunal may, in either of the cases referred to in sub-section (2) or sub-section (3) , admit a later plea if it considers the delay justified.
