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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(7) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019

(7)The Claimant shall file a reply to the Counter-claim, if any, within 30 (thirty) days from the date of receipt of the Counter-claim or the claim for set-off.