Section 1 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
1. Short title.
(a)This manual may be called the manual of procedure for alternative dispute resolution 2009 to be used by the Courts in the State of Rajasthan as well as by the arbitrators for disposal of cases.(b)These provisions shall come into force with immediate effect.
