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[Cites 0, Cited by 1] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(3) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(3)This section shall be deemed to have come into force on the 5th December 1991 and the remaining provisions of this Act shall come into force on such date as the State Government may by notification in the Official Gazette, appoint.