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[Cites 0, Cited by 0] [Section 213(2)] [Section 213] [Entire Act]

State of Jharkhand - Subsection

Section 213(2)(d) in Civil Court Rules of the High Court of Judicature at Patna

(d)Applications under section 7(2) of the Act shall be instituted in the matter of the insolvency in which the reference to arbitration is sought or claimed.