Section 44 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
44. Copy of award be served.
- The arbitrator shall after making the award serve a copy of the award either by registered or certified mail upon all the parties or their advocate at the address of record or by personally serving the award upon the parties or by filing or delivering the award in such manner as may be authorised by law.
