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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Chattisgarh - Subsection

Section 7A(3) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(3)Notwithstanding anything contained in sub-section (1) or sub-section (2) disputes relating to works contract which may arise after filing of the reference petition may be entertained as and when they arise, subject to such conditions as may be prescribed.