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[Cites 0, Cited by 0] [Section 29B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29B(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(2)The parties to the arbitration agreement, while agreeing for resolution of dispute by fast track procedure, may agree that the arbitral tribunal shall consist of a sole arbitrator who shall be chosen by the parties.