Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Haryana - Subsection Section 8(13) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001 (13)At any stage of the proceedings, if the parties jointly apply to the Council that the proceedings be terminated the Council shall terminate the proceedings.
