Section 52 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
52. Interpretation.
- If any question arises with reference to the interpretation of the provision of this manual, within three months before the judge designated, then the said question shall be referred to the committee as appointed whose decision shall be final for the purposes of removal of difficulties.
