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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Arbitration Rules, 2000

6.

in an application for interim measure filed under Section 9, before the commencement of the arbitral proceedings the applicant should specifically refer to the steps if any already taken to seek arbitration and that the applicant is willing and prepared to take necessary steps with utmost expedition to seek reference to arbitration in terms of the arbitration agreement/clause.