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State of Odisha - Section

Section 11 in The Appointment of Arbitrators by the Chief Justice of Orissa High Court Scheme, 1996

11. Delivery and receipt of written communications.

- The provisions of Sub-sections (1) and (2) of Section 3 of the Arbitration and Conciliation Act, 1996 shall, so far as may be, apply to all written communications received or sent under this Scheme.