NOTICE OF REVOCATION TO ARBITRATOR
To
……………..
……………..
Please take notice that I, the undersigned, have, by instrument dated………revoked your authority to arbitrate in the matter originally referred to you for arbitration under the letter to appointment dated……..or agreement of reference dated…………or deed dated…………..
I hereby restrain you from acting in the said arbitration and direct you to return to me all the papers submitted to you by me in that behalf. You are hereby discharged under the said reference.
Dated……………………. (Sd)………………
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NOTICE OF REVOCATION TO ARBITRATOR
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