Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(a) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014 (a)"Act" means the Arbitration and Conciliation Act, 1996 and the amendments thereto or any enactment thereof;
