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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(6)(b) in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017

(b)The respondent fails to communicate the statement of Defense in accordance with these rules and sub-section (1) of Section 23 of the Arbitration and Conciliation Act, 1996 the Council shall continue the proceedings without treating that failure in itself as an admission of the allegations made by the claimant.