Section 14(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(3)If, under this section or sub-section (3) of section 13, an arbitrator withdraws from his office or a party agrees to the termination of the mandate of an arbitrator, it shall not imply acceptance of the validity of any ground, referred to in this section or sub-section (3) of section 12.
