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State of Haryana - Section

Section 11 in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

11. Arbitral awards.

(1)The Council shall make an arbitral award in accordance with section 31 of the Arbitration and Conciliation Act, 1996 (26 of 1996).
(2)The arbitral award shall be stamped in accordance with the relevant law in force.