Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Gujarat - Subsection Section 35(a) in The Gujarat Infrastructure Development Act, 1999 (a)all parties to the agreement shall submit to arbitration any dispute which may arise between them out of the provisions of the agreement,
