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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(7)(a) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

(a)the claimant fails to communicate his statement of claim in accordance with these rules and Section 23(1) of the Arbitration and Conciliation Act, 1996 (26 of 1996) the Council shall terminate the proceedings,