Section 213(1) in Civil Court Rules of the High Court of Judicature at Patna
(1)(a)These rules shall be called the Arbitration Rules, 1956. All references therein to the 'Act' shall mean the Arbitration Act, 1940 (X of 1940).(b)These Rules shall come into force with effect from the date they are [published] [Published at pages 97 to 206 of Part III of the Bihar Gazette, dated the 23rd May, 1956.] in Bihar Gazette.
