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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(3)(f) in The Gujarat Maritime Board Act, 1981

(f)at the commencement of the proceeding before the arbitrator, the Board and the person to be compensated shall state what in their respective opinion is a fair amount of compensation;