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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(g) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014

(g)Four members to be nominated by the Chief Justice out of whom atleast two shall be designated senior advocates, while the remaining two may be an arbitration expert or advocate having specialization in the field of arbitration laws, as the case may be.