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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1)(g) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014

(g)"Chairperson" means the Chief Justice of Punjab and Haryana High Court or his nominee, in accordance with Rule 3 of the Chandigarh Arbitration Centre (Internal Management) Rules.