Section 9(3) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(3)Notwithstanding anything contained in the Code of Civil Procedure, Samvat 1977 or the Jammu and Kashmir Legal Services Authorities Act, 1997, the mediation institution under sub-section (2) shall complete the process of mediation within a period of three months from the date of application made by the plaintiff under sub-section (1) :Provided that the period of mediation may be extended for a further period of two months with the consent of the parties :Provided further that, the period during which the parties remained occupied with the pre-institution mediation, such period shall not be computed for the purpose of limitation under the Limitation Act, Samvat 1995.
