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[Cites 0, Cited by 1] [Section 11(4)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(4)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(a)a party fails to appoint an arbitrator within thirty days from the receipt of a request to do so from the other party;or