Section 10(1) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
(1)In fixing the deposits or supplementary deposits as an advance for costs and expenses of the arbitration referred to in Section 31(8) of the Arbitration and Conciliation Act, 1996 (26 of 1996) the Council shall comply with any scale or scheme of fees and expenses that the Government may, by order, specify and all the provisions of section 38 of the Arbitration and Conciliation Act, 1996 (26 of 1996) shall be complied with.
