Section 11(10) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(10)[ An application made under this section for appointment of an arbitrator or arbitrators shall be disposed of by the High Court or the person or institution designated by such Court, as the case may be, as expeditiously as possible and an endeavour shall be made to dispose of the matter within a period of sixty days from the date of service of notice on the opposite party.] [Added by Act No. 18 of 2018, dated 1.10.2018.]
