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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(2)Unless otherwise agreed by the parties, if a party so requests or if arbitral tribunal considers it necessary, the expert shall, after delivery of his written or oral report, participate in an oral hearing where the parties have the opportunity to put questions to him and to present expert witnesses in order to testify on points at issue.