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

[Cites 0, Cited by 1] [Section 34(2)] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(a)the party making the application furnishes proof that-

(i)a party was under some incapacity;or

(ii)the arbitration agreement is not valid under the law to which the parties have subjected it or, failing any indication thereon, under the law for the time being in force; or

(iii)the party making the application was not given proper notice of the appointment of an arbitrator or of the arbitral proceedings or was otherwise unable to present his case;or

(iv)the arbitral award deals with a dispute not contemplated by or not falling within the terms of the submission to arbitration or it contains decisions on matters beyond the scope of the submission to arbitration

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State of Jammu-Kashmir - Subsection

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