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State of Chattisgarh - Section

Section 41 in Chhattisgarh E-Court Fees Rules, 2015

41. 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).