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[Cites 0, Cited by 92] [Section 20F] [Entire Act]

Union of India - Subsection

Section 20F(6) in The Railways Act, 1989

(6)If the amount determined by the competent authority under sub-section (1) or as the case may be, sub-section (3) is not acceptable to either of the parties, the amount shall, on an application by either of the parties, be determined by the arbitrator to be appointed by the Central Government in such manner as may be prescribed.