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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

(2)The ground for challenge of a Member and the procedure for challenge shall be in accordance with Sections 12 and 13 of the Arbitration and Conciliation Act, 1996 (26 of 1996).