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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(3) in The Karnataka Information Technology Investment Regions Act, 2010

(3)The period of limitation in case of any dispute which is required to be referred to arbitration shall be regulated by the provisions of the limitation Act,1963 as if the dispute was a suit and the arbitrator is a Civil Court.