Section 2 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
2. Definitions.
- In these Regulations, unless the context otherwise requires :-(a)"Act" means the Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008;(b)"Reference" means reference under section 9 of the Bihar Public Works contracts Disputes Arbitration Tribunal Act.(c)"Registrar" means the Registrar of the Bihar Public works contracts Disputes Arbitration Tribunal and includes Joint Registrar or Deputy Registrar.(d)Words and Expressions used but not defined in these regulations but defined in Bihar Public Works contracts Disputes Arbitration Tribunal Act, 2008 (hereinafter called the 'Act') and the rules framed there under, shall have the meaning assigned to them in the Act and the Rules.
