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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(6)(a) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014

(a)Any complaint of breach of duty or misconduct is received against him and the Arbitration Committee is of the opinion that it would be expedient in the interest of the Centre not to continue such person on its Panel of arbitrators; or