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[Cites 0, Cited by 0] [Section 303(4)] [Section 303] [Entire Act]

State of Chattisgarh - Subsection

Section 303(4)(ii) in High Court of Chhattisgarh Rules, 2005

(ii)An application for enforcement of an arbitral award under Section 36 or a foreign award under Section 47 or Section 56 shall be in writing signed and verified by the applicant or by some other person proved to the satisfaction of the Court to be acquainted with the facts of the case, and shall contain in a tabular form the particulars prescribed in sub-rule (2) of Rule 11 of Order 21 of the Code of Civil Procedure, 1908.