Section 36 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
36. Enforcement.
- Where the time for making an application to set aside the arbitral award under section 34 has expired, or such application having been made, it has been refused, the award shall be enforced under the Code of Civil Procedure, Samvat 1977 in the same manner as if it were a decree of the Court.
