Section 21 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
21. Arbitration Act to cease to apply.
- The provisions of the Arbitration Act shall in so far as they are inconsistent with the provisions of this Act cease to apply to any dispute arising from a works contract and all arbitration proceedings in relation to such dispute before an arbitrator umpire court or authority shall stand transferred to the Tribunal.
