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State of Madhya Pradesh - Section

Section 17 in The M.P. Madhyastham Adhikaran Adhiniyam, 1983

17. Finality of award.

- Notwithstanding anything to the contrary contained in any law relating to arbitration but subject to Section 19, an award including an 'interim' award, made by the Tribunal under this Act, shall be final and binding on the parties thereto.