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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Jharkhand - Subsection

Section 213(14) in Civil Court Rules of the High Court of Judicature at Patna

(14)Limitation for application for judgement on award. - An application for judgement in terms of an award shall not be made until after the expiration of 30 days from the date of service of the notice of filing the award.