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

State of Punjab - Subsection

Section 18A(7) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014

(7)The Emergency Arbitrator shall become functus officio after the Order is made and shall not be a part of the Arbitral Tribunal, which may be formed subsequently and in accordance with Rule 14, unless otherwise agreed to by the parties.