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 41(3)] [Section 41] [Entire Act] State of Rajasthan - Subsection Section 41(3)(b) in The Rajasthan Agricultural Produce Markets Rules, 1963 (b)Each party to the dispute shall select one arbitrator from the panel appointed for the purpose by the dispute sub-committee.