(2)Every such application shall be accompanied by-(a)a proof of payment as required by sub-section (3) of Section 24-B;(b)a proof of the dispute being pending before the High Court on the date of filing of the application, if application is made under clause (i) of sub-section (1) of Section 24-B;(c)copies of the original order and of subsequent appellate and/or revisional order, if any;(d)a duplicate copy of the application along with duplicate copies of all its enclosures.]
