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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11A(2) in High Court Rules and Orders In M.P.

(2)In appeals to set aside or vary a decree based on an award under Section 39 of the Arbitration Act (X of 1940), in addition to the papers mentioned in sub-rule (1) above a copy of arbitration agreement and award shall also be included.