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State of Madhya Pradesh - Section

Section 13 in The M.P. Swayatta Sahakarita Madiiyastham Parishad Niyam, 2006

13. Delivery of Order.

- The Arbitration Council shall provide true copies of the final order passed by it to the concerning parties free of cost and such copies shall be delivered on the day of order either personally to parties or sent by registered acknowledgment due post, and the receipt of the order so delivered shall be kept in the file.