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State of Rajasthan - Section

Section 43 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

43. Award be made within ten days from date of closing of hearing.

- (i) The arbitrator shall make the award within the period not later than 10 days from the date of closing of the hearing.
(ii)The court may extend for reasonable period the time to submit the award.