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 27] [Entire Act] State of Jammu-Kashmir - Subsection Section 27(4) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (4)The Court may, while making an order under sub-section (3) , issue the same processes to witnesses as it may issue in suits tried before it.
