In these Rules, unless the context otherwise requires;(a)"Act" means the Arbitration and Conciliation Act, 1996;(b)"Code" means the Civil Procedure Code, 1908 and as amended from time to time;(c)"Court subordinate" means for the purpose of these Rules, the District Court and every Civil Court of a grade inferior to that of a District Court;(d)"Schedule" means Schedules appended to these Rules;Other expressions not defined herein shall carry the same meaning as they do under Section 2 of the Act.
