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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(b) in Telangana Infrastructure Development Enabling Act, 2001

(b)The Board shall be guided by principles of the objectivity, fairness, obligations of the parties, the usages of the trade and the circumstances governing the disputes including the good business practice prevalent in the national and international field covered by the dispute between the parties;