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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3)(d) in Karnataka Maritime Board Act, 2015

(d)where no such agreement can be reached, the Government shall appoint an arbitrator, a person who is or has been, or is qualified for appointment as a Judge of the High Court;