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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2) in Rajasthan Power Sector Reforms Act, 1999

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