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[Cites 0, Cited by 1] [Section 31(7)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(7)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(b)a sum directed to be paid by an arbitral award shall unless the award otherwise directs, carry interest at the rate of [six per centum] [Substituted for "eighteen per centum" by Act No. VI of 2010, dated 20.4.2010, w.e.f. 21.4.2010.] per annum from the date of the award to the date of payment.