Section 11(2)(a) in Rajasthan Arbitration Rules, 2003

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State of Rajasthan - Subsection

Section 11(2)(a) in Rajasthan Arbitration Rules, 2003

(a)For the purpose of facilitating application of the provisions referred to under sub-rule (1) the Court may construe them with such alterations not affecting the substance as may be necessary or proper to adopt to the matters before it; and

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State of Rajasthan - Subsection

Section 11(2)(a) in Rajasthan Arbitration Rules, 2003