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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in The Orissa Arbitration Tribunal Rules, 1979

(3)The Government may, at any time, effect any change in the composition and personnel of the Tribunal and the now member/members appointed to the Tribunal shall be entitled to proceed with the reference from the stage at which it was left by his/their predecessor, as the case may be.