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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2)(c) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

(c)the forms in which reference shall be made and the documents and other evidence and the fees with which it shall be accompanied, under sub-section (1) of Section 9;