Section 5(b) in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
(b)An appeal under section 37 shall be entitled " In the matter of the Arbitration and conciliation Act, 1997 and in the matter of arbitration (State the proceedings and its number), appeal u/s 37 against (State the section under which and the nature of impugned order. e.g. Order u/s 34 setting aside arbitral award.")
