Section 12(4) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
(4)Copies of the Reply and Counter-claim, if any, shall be supplied to the Directorate in sufficient number, namely, one copy for the Centre, one copy to each Arbitrator (if the number of Arbitrators is mentioned in the arbitration agreement) and one copy to each of the other party or parties.
