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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(1)(b) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(b)require a party to give the expert and relevant information or to produce or to provide access to, any relevant documents, goods or other property for his inspection.