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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(2)Where the award is made by the arbitration appointed by the Commission it shall be filed before the Commission and the Commission may pass appropriate orders on the award including, order to :-
(a)confirm and enforce the award;
(b)set aside or modify the award; or
(c)remit the award for reconsideration by the arbitrator.