Section 5(ii) 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
(ii)The Arbitrator to decide how the service of the notice to be affected. The parties may, keeping note about the same, be informed on telephone or by a fax, or by mail, or by other available modes of delivery, giving at least clear 7 days time or same shall be in addition to the mode of service provided under Civil Procedure Code.
