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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(ii) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

(ii)Each bench will consist of Chairman and one member or any 2 (Two) members provided that in latter case one member will be from technical background and one member from administrative/judicial background.