Section 35 in The Gujarat Infrastructure Development Act, 1999
35. Arbitration.
- A concession agreement shall contain an arbitration clause providing that-(a)all parties to the agreement shall submit to arbitration any dispute which may arise between them out of the provisions of the agreement,(b)the place of arbitration shall be at Ahmedabad or any other place in India agreed to by the parties, and(c)the dispute referred to in clause (a) shall be decided in accordance with the law for the time being in force in India.
