Section 38 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
38. Legal proceeding.
- No party shall during the arbitration of any matter prosecute or initiate any civil or criminal or any other proceeding against any other party touching upon any of the matters referred to arbitration pursuant to these rules unless the law otherwise commands.
