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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Punjab - Subsection

Section 18A(4) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014

(4)The Secretariat with the consent of the Chairperson shall appoint the Emergency Arbitrator within two days of making of such request (excluding non-business days).