10C. SUBMISSION WHEN REVOCABLE. - STATE AMENDMENT FOR RAJASTHAN. - Every submission shall in the absence of any provision to the contrary contained therein be irrevocable :

Provided that a submission to refer future disputes to arbitration may at any time be revoked by any of the parties to such submission by giving the other party three months' notice in writing :

Provided further that, before the expiry of the said period of three months the parties may agree to continue the submission for such further period may be agreed upon between them.