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

State of Madhya Pradesh - Subsection

Section 12(3) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019

(3)Failure of the Respondent to file his Reply and Counter-claim, if any, within the time stipulated or the extended time shall constitute a. waiver of the Respondent's opportunity to file the Reply.