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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3)(h) in Karnataka Maritime Board Act, 2015

(h)where there is a dispute as to the person or persons who are entitled to the compensation, the arbitrator shall decide such dispute and if the arbitrator finds that more persons than one are entitled to compensation, he shall apportion the amount thereof among such persons;