Section 31(8)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

[Cites 0, Cited by 0] [Section 31(8)] [Section 31] [Entire Act]

(b)the arbitral tribunal shall specify,-

(i)the party entitled to costs,

(ii)the party who shall pay the costs,

(iii)the amount of costs or method of determining that amount, and

(iv)the manner in which the costs shall be paid.

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