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] [Entire Act] State of West Bengal - Section Section 83 in The Howrah Improvement Act, 1956 83. Fees for arbitrators. - The Board shall pay to each arbitrator a fee to be determined by the State Government in respect of the whole of the scheme for which his services are utilized.
