Section 12(2) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(2)Where any suit or application, including an application under the Jammu and Kashmir Arbitration and Conciliation Act, 1997, relating to a commercial dispute of Specified Value shall stand transferred to the Commercial Court the provisions of this Act shall apply to those procedures that were not complete at the time of transfer.
