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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(g) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971

(g)nothing in the [Arbitration Act, 1940 (Central Act X of 1940)] [This Act has been repealed and re-enacted as the Arbitration and Conciliation Act, 1996.], shall apply to arbitrations under this Act.