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[Cites 0, Cited by 0] [Section 154B(2)] [Section 154B] [Entire Act]

State of Punjab - Subsection

Section 154B(2)(e) in Punjab Municipal Act, 1911

(e)save as otherwise hereinafter provided in this Act or the rules made thereunder, nothing in any other law for the time being in force shall apply to arbitration under this section].