Section 17 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
17. Interpretation of Rules.
- Notwithstanding anything contained in these rules, the arbitral proceedings shall be governed by the Arbitration and Conciliation Act, 1996 and these rules shall be interpreted and applied so as to be consistent with and supplementary to and not in derogation of the Arbitration and Conciliation Act, 1996.
