Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(b) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014

(b)Two or more General Counsel who shall be advocates with sufficient experience in arbitration to render pro bono services to the Centre.