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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(5) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(5)Where an arbitral award is made under sub-section (4) the party challenging the arbitrator may make an application for setting aside such an arbitral award in accordance with section 34.