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State of Bihar - Section

Section 4 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

4. Procedure on receipt of reference.

- As soon as a reference is received in the office of the Tribunal, it along with the affidavit and documents shall be scrutinized by such responsible official or the staff of the Tribunal as the Chairman may, by general or special order, authorise in this behalf.