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State of Rajasthan - Section

Section 9 in Rajasthan Arbitration Rules, 2003

9.

Where the Court do not reject the application summarily under Rule 8 direct notice thereof to the opposite party and to such other persons as are likely to be affected by the proceedings requiring all or any such persons to show cause within a time to be specified in the notice, why the relief prayed in the application be not granted. The notice shall be accompanied by the copy of the application, affidavit and documents, if any, filed by the applicant.