Section 11(1) in Rajasthan Arbitration Rules, 2003
(1)Save as otherwise expressly provided in this Act or these rules, the following provisions of the Code of Civil Procedure, 1908 and as amended by C.P.C. (Amendment) Act, 1999 and 2002 shall apply to the proceedings before a Court in so far as they may be applicable thereto, namely,(i)Sections 28, 31, 35, 35-A, 35-B, 107, 133, 135, 148-A, 151 & 152 and(ii)Orders III, V, VI, IX, XIII, XIV, XVI to XIX, XXIV, XLI and XLII.
