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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(ii) in Punjab Water Supply and Sewerage Board (Purchase Procedure)

(ii)The arbitration shall be conducted in accordance with the provisions of the Indian Arbitration Act 1940 or any statutory modifications thereof and shall be held at such place and time as the arbitrator may determine.