Section 34(3) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(3)An application for setting aside may not be made after [six months] [Substituted 'three months' by Act No. 18 of 2018, dated 1.10.2018.] have elapsed from the date on which the party making that application had received the arbitral award or, if a request had been made under section 33, from the date on which that request had been disposed of by the arbitral tribunal:Provided that if the Court is satisfied that the applicant was prevented by sufficient cause from making the application within the said period of [six months] [Substituted 'three months' by Act No. 18 of 2018, dated 1.10.2018.], it may entertain the application within a further period of [sixty days] [Substituted 'thirty days' by Act No. 18 of 2018, dated 1.10.2018.], but not thereafter.
