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 43] [Entire Act] State of Jammu-Kashmir - Subsection Section 43(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (2)For the purposes of this section and the Limitation Act, Samvat 1995 an arbitration shall be deemed to have commenced on the date referred in section 21.
