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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(3)In all cases, the arbitral tribunal shall decide in accordance with the terms of the contract and shall take,into account the usage of the trade applicable to the transaction.