Section 13 in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963
13. Arbitration.
- All disputes, differences and questions which may at any time arise between the borrower and the Collector touching or arising out of the instalments regarding the loan by whatever name called for these rules or any other connected matter, shall, if not otherwise resolved by mutual settlement be referred for the sole arbitration, to the Secretary to Government, Madhya Pradesh, Labour Department, whose award or decision thereon shall be final.
