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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(2)On receipt of a reference under sub-section (1) the Tribunal may, if satisfied after such inquiry as it may deem fit to make that the requirements under this Act in relation to the reference are complied with admit such reference and where the Tribunal is not so satisfied, it may reject the reference summarily.