Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Meghalaya - Subsection Section 19(2) in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977 (2)Subject to the provision of this section, the provisions of the Arbitration Act, 1940 (Act 10 of 1940), shall apply to all arbitration under this Act.
