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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1) in Bihar Money Lenders Rules, 1977

(1)The records of the Conciliation Board shall contain the following particulars:-
(i)the order constituting the Board;
(ii)written statements filed by the parties to the dispute, if any;
(iii)memorandum of evidence of each witness, if any;
(iv)documents produced by the parties to dispute in support of their case, if any; and
(v)decision of the Board