Legal Document View

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
[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(2)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(a)a party may request such an institution or persons to recommend the names of suitable individuals to act as conciliators;or