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State of Uttar Pradesh - Section

Section 43 in U.P. E-Court Fees Rules, 2016

43. Arbitration.

- All disputes and differences between the parties to the Agreement shall as far as possible, be settled amicably failing which all such disputes shall be referred to a mutually agreed arbitrator under the provisions of the Indian Arbitration and Conciliation Act, 1996 (Act No. 26 of 1996).