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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(c) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

(c)Where the relief claimed is properly valued, but the reference is insufficiently stamped and the petitioner on being required to pay requisite court fee within a time to be fixed by the Tribunal, fails to do so.