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[Cites 0, Cited by 0] [Section 213(13)] [Section 213] [Entire Act]

State of Bihar - Subsection

Section 213(13)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)to all the persons concerned who are parties in the arbitration proceeding free of costs when it has been filed by the Arbitrators or Umpire under Section 14(2) of the Act.