Section 8(9) in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017
(9)Where the conciliation between the parties does not lead to settlement of the dispute, the Council shall either itself take up the dispute for further action, i. e. arbitration or refer it to an "Institute" for the same in terms of Jammu and Kashmir Arbitration and Conciliation Act, 1997.
