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Supreme Court Declares S.4(3)(b) of BPWC Arbitration Tribunal Act Unconstitutional - (29 Mar 2018)

Supreme Court, while holding S. 4(3)(b) of Bihar Public Works Contracts Arbitration Tribunal Act, 2008, unconstitutional, has observed that a provision that allows chairman & other members to hold office of Arbitration Tribunal at the pleasure of government is inconsistent with the constitution.

Tags : SUPREME COURT   ARBITRATION  

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