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State of Punjab - Section

Section 2 in Punjab, Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003

2. Definitions.

(a)'Act' means the Arbitration and Conciliation Act, 1996.
(b)'Application' means an application made to this Court under the provisions of the Act.
(c)'Typewritten Copy' includes legible copy prepared by any mechanical process.