Legal Document View

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

State of Gujarat - Subsection

Section 36(3)(d) in The Gujarat Maritime Board Act, 1981

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