Section 12(2)(a) in Andhra Pradesh Arbitration Rules, 2000

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(a) in Andhra Pradesh Arbitration Rules, 2000

(a)For the purpose of facilitating the application of the provisions referred to under sub-section (1) the Court may construe them with such alterations, into affecting the substance, as may be necessary or proper to adapt the the matters before it; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 12(2)(a) in Andhra Pradesh Arbitration Rules, 2000