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[Cites 0, Cited by 0] [Section 35(6)] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(6)(b) in Assam State Capital Region Development Authority Act, 2017

(b)That the award of the arbitrators has been improperly procured or there has been any misconduct/ill practice in connection with such award, the State Government may set aside the award.