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

State of Punjab - Subsection

Section 18A(6) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014

(6)The Emergency Arbitrator shall ensure that the entire process from the appointment of the Emergency Arbitrator to making the Order shall be completed within seven (7) days (excluding non-business days).