Section 8(7)(b) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

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State of Haryana - Subsection

Section 8(7)(b) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

(b)the respondent fails to communicate his statement of defence in accordance with these rules and Section 23(1) of the Arbitration and Conciliation Act, 1996 (26 of 1996) the Council shall continue the proceedings without treating that failure in itself as an admission of the allegations by the claimant,

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State of Haryana - Subsection

Section 8(7)(b) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001