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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(3)(g) in The West Bengal Security Act, 1950

(g)the amount awarded as compensation by the arbitrator or ordered to be paid by the High Court on appeal in cases coming under clause (e) shall be paid within three months of the date of the award or order made by the arbitrator or the High Court;