(4)Notwithstanding anything contained in the Registration Act, 1908 (16 of 1908), no agreement made under sub-section (2) shall be liable to registration under that Act.] [Section 11 renumbered as sub-Section (1) thereof by Act 68 of 1984, Section 8 (w.e.f. 24.9.1984).][11-A. Period within which an award shall be made [Inserted by Act 68 of 1984, Section 9 (w.e.f. 24.9.1984).]
