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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(2)An arbitrator, from the time of his appointment and throughout the arbitral proceedings, shall, without delay, disclose, to the parties in writing any circumstances referred to in sub-section (1) unless they have already been informed of them by him.