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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(3) in Gujarat Special Investment Region Act, 2009

(3)For the purpose of deciding the disputes, the Grievances Redressal Committee and the Disputes Resolution Forum shall frame the guidelines including the time frame in this regard and follow the principles of natural justice while dealing with the grievances.