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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3)(g) in Karnataka Maritime Board Act, 2015

(g)the arbitrator shall after hearing the dispute, make an award determining the amount of compensation which appears to him to be just and specify the person or persons to whom such compensation shall be paid;