Section 34(2A) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(2A)[ An arbitral award may also be set aside by the Court, if the Court finds that the award is vitiated by patent illegality appearing on the face of the award :Provided that an award shall not be set aside merely on the ground of an erroneous application of the law or by re-appreciation of evidence.] [Inserted by Act No. 18 of 2018, dated 1.10.2018.]
