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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(5) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(5)The award including the interim award made by the Tribunal shall subject to an order if any made under Section 11 or 12 be final and binding on the parties to the dispute.