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[Cites 0, Cited by 12] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Arbitration And Conciliation Act, 1996

(1)Unless otherwise agreed by the parties, the arbitral tribunal may
(a)appoint one or more experts to report to it on specific issues to be determined by the arbitral tribunal, and
(b)require a party to give the expert any relevant information or to produce, or to provide access to, any relevant documents, goods or other property for his inspection.