Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Punjab - Subsection Section 1(c) in Punjab, Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003 (c)These Rules shall be applicable to the Arbitration and Conciliation proceedings ordered by the competent Court under the Act.
