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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Himachal Pradesh - Subsection

Section 156(2)(e) in The Himachal Pradesh Municipal Corporation Act, 1994

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