Section 13(1)(c) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1)(c) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

(c)to have acted in the exercise of its jurisdiction illegally or with material irregularity, the High Court may make such order in the case as it thinks fit.

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State of Bihar - Subsection

Section 13(1)(c) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008