Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Jammu-Kashmir - Subsection Section 37(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997 (2)An appeal shall also lie from an order granting or refusing to grant an interim measure under section 17 to a Court.
