Section 34(6) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(6)An application under this section shall be disposed of expeditiously, and in any event, within a period of one year from the date on which the notice referred to in sub-section (5) is served upon the other party.] [Inserted by Act No. 18 of 2018, dated 1.10.2018.]
