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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(b) in Civil Procedure (Alternative Dispute Resolution) (Bihar) Rules, 2008

(b)At the next hearing, which shall be not later than thirtydays of the receipt of responses, the Court may reformulate the terms of a possible settlement and shall direct the parties to opt for one of the modes of settlement of disputes outside the Court as specified in clauses (a) to (d) of sub-section (1) of Section 89 read with Rule 1A of Order X in the manner stated hereunder: