Section 29 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
29. Power to order attendance of deponent for cross-examination.
- Upon an application made by a party, evidence may be given by affidavit, but the Court may at the instance of the other party, order the attendance of deponent for cross-examination or counter affidavit may be ordered to be filed in lieu of cross examination of the deponent.
