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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2) in The Karnataka Information Technology Investment Regions Act, 2010

(2)The provisions of the Arbitration and conciliation Act, 1996 shall apply to all arbitration under this Act, as if the proceedings for arbitration were referred in settlement or decision under the provisions of the Arbitration and conciliation Act, 1996.