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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1)(d) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014

(d)"Arbitrator" means a person appointed as an arbitrator from the CAC Panel of Arbitrators and includes an arbitrator appointed in terms of Rule 10(5) of the Chandigarh Arbitration Centre (Internal Management) Rules.