Section 36(9)(b) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019

[Cites 0, Cited by 0] [Section 36(9)] [Section 36] [Entire Act]

(b)the Tribunal shall specify:-

(i)the party entitled to costs;

(ii)the party who shall pay the costs;

(iii)the amount of costs or method of determining that amount; and

(iv)the manner in which the costs shall be paid.

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