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

State of Tamilnadu - Subsection

Section 19(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -
(a)the procedure to be followed in arbitrations under this Act;
(b)the principles to be followed in apportioning costs, of proceedings before the arbitrator and on appeal.