Section 23 in Goa Lotteries (Regulation) Rules, 2003
23. Arbitration.
- In case of any dispute or difference, arising between the Government the agent or printer, the same shall be settled by arbitration of a person appointed by the Secretary to the Government in the Department of State Lotteries. The decision of the Arbitrator shall be final and binding. The Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996) and rules framed thereunder shall apply to the arbitration proceedings.
