Section 38(3)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(3)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

(b)Withdraws from a reference or part of a claim without the permission referred to in sub regulation (2); he shall be liable for such costs as the Tribunal may award and shall be precluded from instituting any fresh reference in respect of such subject matter or such part of the claim.

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State of Bihar - Subsection

Section 38(3)(b) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009