Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(2) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(2)Subject to the provisions of this section, the provisions of the Central Arbitration and the Conciliation Act, 1996 (Central Act 26 of 1996) shall apply to all arbitration's under this Act and all awards shall be passed on reasons.