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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

(3)Where the Tribunal admits the reference under sub-section (2), it shall, after recording evidence if necessary, and after perusal of the material on record and on affording an opportunity to the parties to submit their arguments, make an award or an interim award, giving its reasons therefor.