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] [Section 213] [Entire Act] State of Bihar - Subsection Section 213(22) in Civil Court Rules of the High Court of Judicature at Patna (22)In making the award under the Act, the Arbitrators or Umpire, as the case may be, shall use Form No. (J) 46 for the purpose.
