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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(iii) in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017

(iii)Chronic/intricate cases have to be referred to legal institutions for arbitration. The arbitration of fee to be paid to the legal institutions may be become by the respective claimants / respondents.