Section 9 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
9.
Notice to the opposite party (respondent) with a copy of the petition (reference) shall be sent by Registered A.D. in the address of the opposite party (respondent) furnished by the petitioner in petition for Reference or in any other or further address to be furnished by the petitioner or in the address of the agent of the opposite party (respondent).
