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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012

(2)Any dispute, controversy or claim between the owner of lift or escalator or passenger conveyor and registered person, arises out of or in connection with annual maintenance contract, including the existence, breach, termination or validity thereof, the seat of arbitration shall be in the State of Karnataka.