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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

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

(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 ____________.