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State of Rajasthan - Section

Section 24 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

24. Extension of time can be sought.

- If re-opening of the hearing would prevent the arbitrator from passing the order within the specified time, the extension of the time may be sought for.