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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Arbitration Rules, 2000

11.

The Court to which an application is presented shall direct notice thereof to be given to the opposite party and to such other persons as are likely to be affected by the proceedings requiring to show cause within a time to be specified in the notice why the relief sought in the application be not granted. The notice shall be accompanied by a copy of the application and documents filed by the applicant.