Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Chattisgarh - Subsection Section 7(1) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983 (1)Either party to a works contract shall irrespective of the tact whether the agreement contains an arbitration clause or not, refer in writing the dispute to the Tribunal.
