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State of Haryana - Section

Section 16 in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

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

Signature of Claimant.Form-2[See Rules 6(1), 7(1)(2)]The ____________- 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. ofNotice Calling for Statement of Defence
M/s Claimant
M/s 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 32 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 Haryana Industry Facilitation Council (Arbitration) Rules, 2001, (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, 1996 (26 of 1996) 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 enclosed.The Council, being the arbitral tribunal, consists of the following Members :
1. 4 7.
2. 5.  
3. 6.  
In case your desire to challenge any of the Members under sections 12 and 13 of the Arbitration and Conciliation Act, 1996 (26 of 1996), you may send a written statement of the reasons for challenge within fifteen days of the receipt of this notice.Disclosures made under rule 6 read with Section 12(1) of the Arbitration and Conciliation Act, 1996 (26 of 1996), from the Members are enclosed herewith.If your statement of defence is not received within the time allowed, the Council shall reject the appeal.Form-3[See Rule 7(1)]Statement of DefenceForm and enclosures to be submitted in quadruplicateBefore the ________________Industry Facilitation Council at______________-