Section 12(1) in Andhra Pradesh Arbitration Rules, 2000
(1)Save as other wise expressly provided in the Act or these Rules the following provisions of the Code of Civil Procedure, 1908 (V of 1908) shall apply to the proceedings before a Court in so far as they may be applicable thereto; namely;(i)Sections 28. 31, 35, 35-A. 35-B, 107, 133, 135, 144, 148-A, 149, 151 & 152 and(ii)Orders III, V, VI, IX, XIII, XIV to XIX, XXIV and XLI.
