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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

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

(b)The Court may for sufficient reasons proceed otherwise than in accordance with the said provisions if it is satisfied that interest of the parties shall not thereby be prejudiced.