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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(d) in The Appointment of Arbitrators by the Chief Justice of Orissa High Court Scheme, 1996

(d)the name and addresses of the person or institution; if any, to whom or which any function has been entrusted by the parties to the arbitration agreement under the appointment procedure agreed upon by them;