Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 21 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009 21. Appearance of parties and consequence of non-appearance. - Provisions of rules 1 to 14 of order IX of the civil Procedure Code, shall be applicable to the proceedings before the Tribunal .
