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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(2)(e) in The Assam Fire Service Act, 1985

(e)the arbitrator shall after hearing the dispute make an award determining the amount of compensation which appears to him to be just; and in making the award he shall have due regard to the circumstances of each case and the provisions of this section;