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[Cites 0, Cited by 0] [Section 304(2)] [Section 304] [Entire Act]

State of Chattisgarh - Subsection

Section 304(2)(d) in High Court of Chhattisgarh Rules, 2005

(d)the name and address of the person or institution, if any, to whom or which any function has been entrusted by the parties to the arbitration agreement under the appointment procedure agreed upon by them;