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State of Rajasthan - Section

Section 13 in Rajasthan Arbitration Rules, 2003

13. Repeal and Savings.

(1)The Rule 786 to 798 Chapter 31 Arbitrations Rules of Rajasthan High Court for Rajasthan, 1952, are hereby repealed.
(2)Notwithstanding such repeal any order made or anything done or any action taken in pursuance of the repealed rules shall be deemed to have been made, done or taken under these Rules.