Section 38(2)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(2)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

(b)That if there are sufficient grounds for allowing the petitioner to institute a fresh reference for the subject matter of such reference or part of a claim, it may, on such terms as it, thinks fit, grant the petitioner permission to withdraw from such reference or such part of the claim with liberty to institute a fresh reference in respect of the subject matter of such reference or such part of the claim.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 38(2)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009