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] [Entire Act] State of Uttarakhand - Section Section 14 in Appointment of Arbitrators by the Chief Justice of Allahabad High Court, 1996 14. Power to amend the scheme. - The Chief Justice may from time to time amend by way of addition or variation any provision of this Scheme.
