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

State of Odisha - Subsection

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

(iv)Appointment in place of arbitrator not acting - If any person, on, being appointed as arbitrator, shall refuse to act, or after accepting the appointment, shall die or become incapable of acting, another person shall be appointed in his stead, in the same manner in which the first person was appointed.