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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(1)If any difficulty arises in giving to the provisions of this Act the State Government may by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty.