Section 4 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
4. Mode of the application
All applications shall be made by petitions and shall be presented before the Court in the same manner as a plaint. The application shall be signed and verified in the manner of Rule 15 of Order VI of the Code of Civil Procedure, 1977, or by an affidavit if the Court so directs.
