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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2)(e) in The Jammu and Kashmir Fire Force Act, 1967

(e)the arbitrator shall, after hearing the dispute make an award determining the amount of compensation which appears to him to be just; and in making the award he shall have regard to the circumstances of each case and the provisions of this section ;