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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(1)(vi) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(vi)save as provided in this section and in any rules made thereunder, nothing in any law for the time being in force shall apply to arbitrations under this section.