Section 7(4) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(4)An arbitration agreement is in writing if it is contained in-(a)a document signed by the parties; or(b)an exchange of letters, telex, telegrams or other means of telecommunication which provide a record of the agreement;or(c)an exchange of statements of claim and defence in which the existence of agreement is alleged by one party and not denied by the other.
