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[Cites 0, Cited by 0] [Section 213(12)] [Section 213] [Entire Act]

State of Bihar - Subsection

Section 213(12)(i) in Civil Court Rules of the High Court of Judicature at Patna

(i)The Arbitrators or Umpire or any of the parties to the arbitration may cause an award or signed copy thereof to be filed in Court in the manner prescribed in Rule 3.