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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(3)All statements, documents or other information supplied to, or applications made to arbitral tribunal by one party shall be communicated to the other party and any expert report or evidentiary document on which the arbitral tribunal may rely in making its decision shall be communicated to the parties.