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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(5) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

(5)Subject to any general or special direction by the Chairman, the seal of the Tribunal shall not be affixed to any order, summons or other process save under the authority in writing of the Registrar or the Joint Registrar/ Deputy Registrar/Section Officer.