Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 37 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009 37. Procedure on rejecting reference. - Where a petition is rejected the Tribunal shall record an order to that effect with the reasons for such order.
