Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(5) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018

(5)The settlement arrived at under this section shall have the same status and effect as if it is an arbitral award on agreed terms under sub-section (4) of the section 30 of the Jammu and Kashmir Arbitration and Conciliation Act, 1997.