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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013

(2)The Arbitration and Conciliation Act, 1996 (Act No. 26 of 1996) as amended from time to time, shall apply to the Conciliation and Arbitration proceeding referred to under sub section (1).Chapter - V Accounts, Audit and Inspection