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[Cites 0, Cited by 51] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Arbitration Act, 1940

(2)The application shall be in writing and shall be numbered and registered as a suit between one or more of the parties interested or claiming to be interested as plaintiff or plaintiffs and the remainder as defendant or defendants, if the application has been presented by all the parties, or, if otherwise, between the applicant as plaintiff and the other parties as defendants.