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State of Rajasthan - Section

Section 23 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases

23. Re-opening of the hearing.

- Where permitted by applicable law, the hearing may be reopened by the arbitrator on his own motion or at his discretion upon application of a party at any time before the award is rendered.