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[Cites 0, Cited by 0] [Section 213(7)] [Section 213] [Entire Act]

State of Bihar - Subsection

Section 213(7)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)When the Court has pronounced its opinion under Section 14(3), it shall be the duty of the Arbitrators or Umpire making the reference to have a certified copy of such opinion added to and made a part of the award.