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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(5) in Assam State Capital Region Development Authority Act, 2017

(5)If any arbitrator dies, resigns, or is removed under sub-section (6) or refuses or neglects, in the opinion of the State Government, to perform his duties, or becomes incapable of performing the same, then the State Government shall forthwith appoint another fit person to take the place of such arbitrator.