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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(9) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(9)The Chief Justice of the High Court may make such scheme as he may deem appropriate for dealing with matters entrusted by sub-section (4) or sub-section (5) or sub-section (6) to him.