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[Cites 0, Cited by 0] [Section 213(2)] [Section 213] [Entire Act]

State of Bihar - Subsection

Section 213(2)(d) in Civil Court Rules of the High Court of Judicature at Patna

(d)Applications under Section 7 (2) of the Act shall be instituted in the matter of the insolvency in which the reference to arbitration is sought or claimed.