Section 1 in Punjab, Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003
1.
(a)These Rules may be called the Punjab, Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003.(b)These, Rules shall come into force in the States of Punjab, Haryana and Union Territory, Chandigarh from the date of publication in their respective official Gazette.(c)These Rules shall be applicable to the Arbitration and Conciliation proceedings ordered by the competent Court under the Act.
