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] Union of India - Section Section 20 in River Boards Rules, 1958 20. Arbitrator's appointment to be notified.- Where an arbitrator is appointed under the Act, such appointment shall be notified by the Central Government in the Official Gazette.
