Section 48 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
48. Arbitration.
- All disputes and differences between the parties to the Agreement shall as far as possible be settled amicably failing which all disputes shall be referred to a mutually agreed arbitrator as per the provisions of the Arbitration and Conciliation Act, 1996 (No. 26 of 1996).
