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State of Rajasthan - Section

Section 40 in The Rajasthan Warehouses Rules, 1960

40. Procedure of Board of Arbitrators and mode of executing awards.

- In the conduct of proceedings before them the Board of Arbitrators shall, as far as possible, follow the procedure prescribed in the Indian Arbitration Act, 1910.Every award passed by the Board shall if not carried out be executed on a certificate signed by the Chairman of the Board in the same manner as a decree of the Civil Court.