Section 8 in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008
8. Act to be in addition to Arbitration & Conciliation Act, 1996.
- Notwithstanding anything contained in this Act, any of the provisions shall be in addition to and supplemental to Arbitration & Conciliation Act, 1996 and in case any of the provision contained herein is construed to be in conflict with Arbitration Act, then the latter Act shall prevail to the extent of conflict.
