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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Arbitration Rules, 2003

(2)Contents of the memorandum. - The memorandum shall set forth, concisely and under distinct heads, the grounds of objection to the award appealed from without any argument or narrative and such grounds shall be numbered consecutively.