Section 33(1)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(1)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(b)if so agreed by the parties, a party, with notice to the other party, may request the arbitral tribunal to give an interpretation of a specific point or part of the award.

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State of Jammu-Kashmir - Subsection

Section 33(1)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997