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[Cites 0, Cited by 4] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(3)Where the Tribunal admits the reference under sub-section (2) it shall after recording evidence if necessary and after perusal of the material on record and on affording an opportunity to the parties to submit their agreements make an award or an interim award giving its reasons therefore.