The Arbitration and Conciliation Act, 1996
Part IV Supplementary Provisions
82. Power of High Court to make rules.
The High Court may make rules consistent with this Act as to all proceedings before the Court under this Act.
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The Arbitration and Conciliation Act, 1996 Part IV Supplementary Provisions 82. Power of High Court to make rules. The High Court may make rules consistent with this Act as to all proceedings before the Court under this Act. |
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