Section 28 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
28. Rules applicable to substance of dispute.
(1)The arbitral tribunal shall decide the dispute submitted to arbitration in accordance with the substantive law for the time being in force in the State.(2)The arbitral tribunal shall decide ex-aequor et bono or as amiable compositeur only if the parties have expressly authorised it to do so.(3)In all cases, the arbitral tribunal shall decide in accordance with the terms of the contract and shall take,into account the usage of the trade applicable to the transaction.
