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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(j) in Brahmaputra Board Act, 1980

(j)the manner in which the Central Government shall endeavour to resolve under sub-section (2) of section 23 the disputes referred to therein and the form and manner in which such disputes may be referred, under sub-section (3) of that section to arbitration;