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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

(1)The State Government shall, by notification in the Official Gazette, establish a Tribunal to be called the Bihar Public Works Contract Disputes Arbitration Tribunal, to exercise the jurisdiction, powers and authority concerned on it by or under this Act.