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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(d) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(d)the forms in which reference shall be made and the documents and other evidence and the fees with which it shall be accompanied under subsection (1) of Section 8;