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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

(1)On receipt of the statement of defence and if the amount of deposits has been paid by the parties, the Council shall send a copy of the statement of defence to the claimant and fix a date for appearance and hearing of the parties and issue notice by registered post in Form-5.