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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(d) in Rajasthan Arbitration Rules, 2003

(d)where the award or the agreement aforesaid is in a foreign language, a translation into English certified as correct by a Diplomat or Counselor of the country to which that party belongs or certified as correct in such other manner as may be sufficient according to the law in force in India.