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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(3) in Chandigarh Arbitration Centre (Arbitration Proceedings) Rules, 2014

(3)Subject to Rule 30 of these Rules and sub-section (4) of section 34 of the Act, the mandate of the Arbitral Tribunal shall terminate with the termination of the arbitral proceedings.