Section 2 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
2. Preliminary
The scheme of the Act incorporates provisions for the arbitral award in Section 1 to 43 including the provisions in case of insolvency under Section 41. Part-I of the Act has to be construed as the Domestic Award. Section 44 to Section 64 relate to procedure of conciliation of disputes arising out of legal relationship, whether contractual or not, and to all proceedings relating thereto. This is second part of the Act. So each part has to be taken separately in the rules hereto.Part-IArbitral Award
