Section 34(2)(v) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

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State of Jammu-Kashmir - Subsection

Section 34(2)(v) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(v)the composition of the arbitral tribunal or the arbitral procedure was not in accordance with the agreement of the parties, unless such agreement was in conflict with a provision of this Part from which the parties cannot derogate, or, failing such agreement was not in accordance with this Part;or

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State of Jammu-Kashmir - Subsection

Section 34(2)(v) in Jammu and Kashmir Arbitration and Conciliation Act, 1997