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Special Economic Zones Act, 2005 42. Reference of dispute 1. Notwithstanding anything contained in any other law for the time being in force, if- a. any dispute of civil nature arises among two or more entrepreneurs or two or more Developers or between an entrepreneur and a Developer in the Special Economic Zone; and b. the court or the courts or try suits in respect of such dispute had not been designated under sub-section (1) of Section 23, such dispute shall be referred to arbitration : Provided that no dispute shall be referred to the arbitration on or after the date of the designation of the court or courts under sub-section (1) of Section 23. 1. 2. Where a dispute has been referred to arbitration under sub-section (1), the same shall be settled or decided by the arbitrator to be appointed by the Central Government. 3. Save as otherwise provided under this Act, the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) shall apply to all arbitration under this Act as if the proceedings for arbitration were referred in settlement or decision under the provisions of the Arbitration and Conciliation Act, 1996.    |
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