Section 2 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
2. Definition.
- In this manual, unless the context otherwise requires:-a. "Act" means Arbitration and Conciliation Act, 1996.b. Words and expressions, used and not defined in this manual but defined in the "Act", "Rules" and "Scheme" shall have the same meaning as assigned to them therein.
