Section 17(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(2)Subject to any orders passed in an appeal under section 37, any order issued by the arbitral tribunal under this section shall be deemed to be an order of the Court for all purposes and shall be enforceable under the Code of Civil Procedure, Samvat 1977 in the same manner as if it were an order of the Court.]
