Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 77 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004 77. The cost of the arbitration/proceedings before the Commission shall be borne by such parties and in such sums as the Commission may direct.
