Section 43(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(3)Where an arbitration agreement to submit future dispute to arbitration provides that any claim to which the agreement applies shall be barred unless some step to commence arbitral proceedings is taken within a time fixed by the agreement, and a dispute arises to which the agreement applies, the court, if it is of opinion that in the circumstances of the case undue hardship would otherwise be caused, and notwithstanding that the time so fixed has expired, may on such term, if any, as the justice of the case may require, extend the time for such period as it thinks proper.
