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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2)(g) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(g)save as provided in this section and in any rules made under this Act, nothing in any law for the time being in force [, relating to arbitration,] [Words inserted by W.B. Act 7 of 1954.] shall apply to arbitrations under this section.