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 31(3)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(3)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(a)the parties have agreed that no reasons are to be given;or