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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(b) in Jammu and Kashmir Arbitration and Conciliation Rules, 1998

(b)The process fees and court fees as provided under law in force shall be deposited in advance by the concerned party for service of process on opposite party or for service on his witnesses in the case. The prescribed fee shall be according to scale prescribed under Court Fee Act and rules framed thereunder.