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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(vi) in The Orissa Aerial Ropeways Rules, 1959

(vi)In default of award within specified period, fresh arbitrator may be chosen - If no award be made within a period to be fixed for that purpose by the Collector, he may order that the matter shall be referred to another arbitrator or other arbitrators to be chosen in the same manner and subject to the same rules as the first.