Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Rajasthan - Subsection Section 13(2) in Rajasthan Arbitration Rules, 2003 (2)Notwithstanding such repeal any order made or anything done or any action taken in pursuance of the repealed rules shall be deemed to have been made, done or taken under these Rules.
