Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] Union of India - Subsection Section 42(2) in The Special Economic Zones Act, 2005 (2)Where a dispute has been referred to arbitration under sub‑section (1), the same shall be settled or decided by the arbitrator to be appointed by the Central Government.
