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

State of Bihar - Subsection

Section 40(2) in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009

(2)The Registrar may, with the approval of the Chairman designate to the Joint Registrar/ Deputy Registrar/Section Officer any function or power required to be performed or exercised by the Registrar.