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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(4)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(b)an exchange of letters, telex, telegrams or other means of telecommunication which provide a record of the agreement;or