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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

(b)Where the relief claimed is undervalued, and the petitioner, on being required by the Tribunal to correct the valuation within a time to be fixed by the Tribunal fails, to do so: