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State of Jammu-Kashmir - Section

Section 51 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

51. Arbitration.

- Where any matter, is by or under this act, directed to be determined by arbitration the matter shall, unless it is otherwise expressly provided in the licence, be determined by such person or persons as the Government may nominate in that behalf on the application of either party.