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[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32A(3)(e) in The Jammu And Kashmir Public Security Act, 2003

(e)an appeal shall lie to the High Court against an award of the arbitrator except in cases where the amount of compensation awarded does not exceed five thousand rupees in lump or in the case of an amount payable periodically, two hundred and fifty rupees per mensem;