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

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

State of Bihar - Subsection

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

(iii)Where the award is filed by a party to the arbitration under clause (2), any party to the arbitration may move the Court to direct the Arbitrators or Umpire to produce before it any proceedings or depositions or documents which may have been taken and proved before them together with the record of the arbitration which may be in their possession.

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State of Bihar - Subsection

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