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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(6) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(6)Where an arbitral award is set aside on an application made under sub-section (5) , the Court may decide as to whether the arbitrator who is challenged is entitled to any fees.