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Union of India - Section

Section 26 in River Boards Rules, 1958

26. Examination by representatives.-

Any representative of a party appearing before the arbitrator may examine cross-examine and re-examine any person, other than a representative of a party, appearing before an arbitrator, and may address the arbitrator in regard to the matter in dispute in such order as the arbitrator thinks fit, after each party to the dispute has presented its case before him.