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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(4)(g) in The West Bengal Maritime Board Act, 2000

(g)The arbitrator shall, after hearing the dispute, make an award determining the amount of compensation which appears to him to be just, and specify the person or persons to whom such compensation shall be paid.