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[Cites 0, Cited by 6] [Entire Act]

State of Jammu-Kashmir - Section

Section 5 in Jammu and Kashmir Arbitration and Conciliation Act, 1997

5. Extent of judicial intervention.

- Notwithstanding anything contained in any other law for the time being in force, in matters governed by this part, no judicial authority shall intervene except where so provided in this part.