Section 2(1)(e) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(e) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(e)"Court" means the Principal Court of original jurisdiction in a district and includes the High Court in exercise of its ordinary original civil jurisdiction having jurisdiction to decide the questions forming the subject matter of the arbitration if the same had been the subject matter of a suit, but does not include any Civil Court of a grade inferior to such principal Civil Court or any Court of Small Causes;

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State of Jammu-Kashmir - Subsection

Section 2(1)(e) in Jammu and Kashmir Arbitration and Conciliation Act, 1997