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[Cites 0, Cited by 192] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(5) in The Arbitration And Conciliation Act, 1996

(5)[ An application under this section shall be filed by a party only after issuing a prior notice to the other party and such application shall be accompanied by an affidavit by the applicant endorsing compliance with the said requirement.