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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(g) in The M.P. Accommodation (Requisition) Act, 1948

(g)save as provided in this Section and any rules made thereunder, nothing in any law for the time being in force shall apply to arbitrators under this Section.