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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(1)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(b)a decision by the arbitral tribunal that the contract is null and void shall not entail ipso jure the invalidity of the arbitration clause.