Section 213(16)(ii) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 213(16)] [Section 213] [Entire Act]

State of Bihar - Subsection

Section 213(16)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)If the proceedings are under Chapter II of the Act, the application for such processes must be accompanied by a copy of the agreement under which the Arbitrators or the Umpire is acting. If, otherwise, the date of the order appointing an Arbitrator or Umpire shall be mentioned in the application.

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State of Bihar - Subsection

Section 213(16)(ii) in Civil Court Rules of the High Court of Judicature at Patna