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State of Rajasthan - Section

Section 53 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

53. Power to amend.

- The Chief Justice/Ag. Chief Justice /Designated Judge may from time to time amend by way of addition any provision ofthis manual in consultation with the committee as appointed.