Section 27(2)(c) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

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State of Jammu-Kashmir - Subsection

Section 27(2)(c) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(c)the evidence to be obtained, in particular.-

(i)the name and address of any person to be heard as witness or expert witness and a statement of the subject-matter of the testimony required;

(ii)the description of any document to be produced or property to be inspected.