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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(3) in The Punjab Warehouses Rules, 1958

(3)When the arbitrators of both the parties have been appointed either by the parties or the Registrar, the Registrar shall nominate a person to act as chairman of the board of arbitrators and the opinion of the majority shall prevail.