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Union of India - Section

Section 23 in River Boards Rules, 1958

23. Production of documents.-

An arbitrator may require any party to the dispute, in the form set out in Annexure 'D', to produce before him any books, papers or other documents or things in the possession of or under the control of the party in any way relating to the matter under arbitration, which the arbitrator thinks necessary for the purposes of living his decision.