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 19B] [Entire Act] State of Maharashtra - Subsection Section 19B(9) in Maharashtra Highways Act, 1955 (9)Subject to the provisions of this Act, the provisions of the Arbitration and Conciliation Act, 1.996 shall apply to every arbitration under this Act.
