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

State of Punjab - Subsection

Section 18A(1) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014

(1)If a party is in requirement of urgent interim or conservatory measures, that cannot await formation of the Arbitration Tribunal, it may make an application to the Secretariat addressed to the Coordinator, with a simultaneous copy thereof to the other parties to the arbitration agreement for such measures.