Section 12(1)(c) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1)(c) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(c)to have acted in the exercise of its jurisdiction illegally or with material irregularity, the High Court may make such order in the case as it thinks fit.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 12(1)(c) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992