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State of Rajasthan - Section

Section 12 in Rajasthan Arbitration Rules, 2003

12.

In the matters not provided for in these Rules the provisions of the Rajasthan General (Civil) Rules and the Rules of the High Court of Judicature for Rajasthan, 1952, governing the proceedings of the Court subordinate and this Court so far as may be and with necessary modification and adoption apply to all proceedings including appeals under the Act, before the Court subordinate and this Court.