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 29B] [Entire Act] State of Jammu-Kashmir - Subsection Section 29B(4) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (4)The award under this section shall be made within a period of six months from the date the arbitral tribunal enters upon the reference.
