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 2 in The Arbitration and Conciliation (Bihar Amendment) Act, 1999 2. Omission of sub-section (3) of Section-43 of the Arbitration and Conciliation Act, 1996. - Sub Section-3 of the Section 43 of the said Act shall be omitted.
