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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(4) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(4)The Tribunal shall use all reasonable despatch in entering on and proceeding with the reference admitted by it and making the award and an endeavour shall be made to make an award within four months from the date on which the Tribunal had admitted the reference.