Section 8(2) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(2)The aggregate value of the claim and counterclaim, if any as set out in the statement of claim and the counterclaim, if any, in an arbitration of a commercial dispute shall be the basis for determining whether such arbitration is subject to the jurisdiction of a Commercial Court, as the case may be.
