Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Uttarakhand - Subsection Section 12(a) in Appointment of Arbitrators by the Chief Justice of Allahabad High Court, 1996 (a)the Registry of the Court, where the Chief Justice makes the appointment of an arbitrator or takes the necessary measure, or
