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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(1)(c) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(c)in conciliation proceedings with three conciliators, each party may appoint one conciliator and the parties may agree on the name of the third conciliator who shall act as the presiding conciliator.