Section 9(2) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(2)The High Court may, by notification, authorize the Authorities constituted under section 89 of the Code of Civil Procedure, Samvat 1977 or under the Jammu and Kashmir Legal Services Authorities Act, 1997, or any other institution, for the purposes of pre-institution mediation.
