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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Industrial Facilitation Council (Arbitration) Rules, 1999

16. Particulars of initial deposit of Rs. 500 -paid herewith.

Signature of ClaimantFORM 2The____________Industry Facilitation Council at_________(Established pursuant to section 7A of The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act. 1993 (Act 32 of 1993)
Reference No. of  
Notice Calling for Statement of Defence  
(See rule 8(1)  
Ms. Claimant
Ms. Respondent.
To: The respondent above named  
The above named claimant has made a reference under section 6(2) of the Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 (Act 12 of 1993) to this Council for acting as an Arbitrator in respect of the amounts claimed.You are hereby called upon to furnish, within thirty days of the receipt of this notice your statement of defence in Form 3 specified under the Andhra Pradesh Industry Facilitation Council (Arbitration) Rules, 1999. (Specimen enclosed) together with:-
(a)such documents and facts in support of your defence or having a bearing on the matter under reference and a deposit amount, and
(b)Your share of deposit as an advance for costs referred to in section 31 (8) of the Arbitration and Conciliation Act. 1999 by way of a demand draft in the name of________________payable at__________.
A copy of the statement of claim together with the documents submitted therewith is enclosedThe Council, being the arbitral tribunal, consists of the following members: