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State of Haryana - Section
Section 20 in Haryana Fisheries Rules, 1996
20. If any dispute, doubt or question arises between the licensee and the State Government or any person claiming under them touching or arising out or in respect of this deed or the subject-matter thereof, the same shall be referred to the sole arbitrator to be appointed by the State Government and the decision of the arbitrator so appointed shall be final and binding on both the parties.
In witness whereof the parties to this deed have put their respective hands is in this deed on _______ year of Republic of India in the presence of witnesses.| 1. Signature_______________________ | Signature___________________________ |
| Name____________________________ | (Licensee) |
| Date _____________________________ | Name______________________________ |
| Address___________________________ | Date______________________________ |
| 2. Signature________________________ | Address___________________________ |
| Name_____________________________ | Signature__________________________ |
| Date______________________________ | (For and on behalf of the Governor of Haryana) |
| Address___________________________ | |
| Witnesses_________________________ | Name____________________________ |
| 1. Signatures_______________________ | Date_____________________________ |
| Name____________________________ | Designation_______________________ |
| Date_____________________________ | |
| Designation_______________________ | |
| 2. Signature________________________ | |
| Name____________________________ | |
| Date_____________________________ | |
| Designation_______________________ |