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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

(2)Any corporation (not being a company as defined in Section 3 of the Companies Act, 1956) or a local authority established by or under a Central Act or a State Act and owned and/or controlled by the State Government.