Section 49 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
49.
That after the award is made, the entire record of the case and the award, as properly maintained by the presiding arbitrator or the sole arbitrator shall be sent to the court as defined in the Act for being kept in its record room.
