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] [Entire Act] State of Jammu-Kashmir - Section Section 65 in Jammu and Kashmir Arbitration and Conciliation Act, 1997 65. Power of High Court to make rules. - The High Court may make rules consistent with this Act, as to all proceedings before the Court under this Act.
