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 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(6) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (6)A party aggrieved by such an arbitral award may make an application for setting aside such an arbitral award in accordance with section 34.
