Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 795] [Entire Act] State of Rajasthan - Subsection Section 795(1) in Rules of the High Court of Judicature for Rajasthan, 1952 (1)The Court shall cause processes to be issued to the parties to an arbitration or to witnesses on the written request of the arbitrators or umpire.
