Section 12 in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
12. Interpretation of rules.
- Notwithstanding anything contained in these rules, the arbitral proceedings shall be governed by the Arbitration and Conciliation Act, 1996 (26 of 1996) and these rules shall be interpreted and applied so as to be consistent with the supplementary to and not in derogation of the Arbitration and Conciliation Act, 1996 (26 of 1996).Form-1[See Rule 5(1)]Reference and Statement of Claim
