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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Industrial Facilitation Council (Arbitration) Rules, 1999

(3)The Council may, on an application made by the respondent showing sufficient cause, allow such further time for the statement of defence as it may consider fit, but not exceeding sixty days form the date of receipt by the respondent of the notice under sub-rule (1).