Section 10(4) in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017
(4)No application for setting aside any decree, award or other order made either by the Council itself or by any institution or centre providing alternate dispute resolution services to which a reference is made by the Council, shall be entertained by any court unless the appellant (not being supplier) has deposited with it, seventy-five per cent of the amount in terms of the decree, award or, as the case may be, the other order in the manner directed by such court.
