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Citedby 4 docs
Both Are Residing At vs U.Damodharan @ Arun Ulag on 27 August, 2009
Superintending Engineer, ... vs R.K. Engineering on 25 November, 2003
3190/2012 on 17 September, 2012
Cadre Estate Pvt Ltd. vs Salochna Goyal And Ors on 5 October, 2010

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[Section 23] [Complete Act]
Central Government Act
Section 23(1) in The Arbitration And Conciliation Act, 1996
(1) Within the period of time agreed upon by the parties or determined by the arbitral tribunal, the claimant shall state the facts supporting his claim, the points at issue and the relief or remedy sought, and the respondent shall state his defence in respect of these particulars, unless the parties have otherwise agreed as to the required elements of those statements.