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] [Section 14] [Entire Act] State of Bihar - Subsection Section 14(2) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008 (2)No award or interim award or order made or proceedings taken under this Act by the Tribunal shall be called in question in any Civil Court.
