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State of Haryana - Section

Section 9 in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

9. Decision by Council.

(1)Decision of the Council shall be by a majority of all its Members.
(2)Notwithstanding anything contained in sub-rule (1), if authorised by the parties or all the Members of the Council, questions of procedure may be decided by the Chairperson.