Section 5(13) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007
(13)The council concerned, shall make an arbitral award in accordance with section 31 of the Arbitration and Conciliation Act, 1996 and within the time specified in sub-section (5) of section 18 of the Act. The Award shall be stamped in accordance with the relevant law in force Copies of the a ward shall be made available within seven day's of filing of an application.
