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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2)(b) in The West Bengal Security Act, 1950

(b)the procedure to be followed in arbitrations and the principles to be followed in apportioning the costs of proceedings before the arbitrator and on appeal referred to in section 29;