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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1)(a) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014

(a)A member of Punjab/Haryana Higher Judicial Service to be appointed by the Chief Justice as Coordinator who will be in-charge of the Centre and act under the supervision of Chairperson and the Arbitration Committee.