Section 8 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
8. Document be exchanged prior to hearing starts.
- At least two business days prior to the date of first hearing the parties shall exchange, the copies of all the documents they intend to reply and submit at the hearing. The arbitrator shall resolve any dispute concerning the exchange of the documents.
