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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(4) in The Punjab Warehouses Rules, 1958

(4)In the conduct of proceedings before them the board of arbitrators shall follow the procedure prescribed in the Indian Arbitration Act, 1940. Every award passed by the Board shall, if not carried out, be executed in the same manner as a decree of a civil Court.Miscellaneous