Section 27(2)(c) in The Arbitration And Conciliation Act, 1996

[Cites 0, Cited by 4] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(c) in The Arbitration And Conciliation Act, 1996

(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.