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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1) in The Karnataka Information Technology Investment Regions Act, 2010

(1)If any dispute of civil nature arises between Board and Developers or Co-developers or units or entrepreneurs, among two or more Developers, Co-developers or between Developer and entrepreneurs or units in a Information Technology Investment Region, such dispute shall be referred to an arbitrator.