Section 36 in The Gujarat Infrastructure Development Act, 1999
36. Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 not to apply.
- Nothing contained in the Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 (Gujarat 4 of 1992) shall apply to any arbitration arising out of the provisions of the concession agreement entered into by the State Government, a Government agency or a specified Government agency with a developer.
