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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(3)(c) in Rajasthan Power Sector Reforms Act, 1999

(c)the reference to arbitration in these provisions except where it is by the Central Electricity Authority shall be taken as reference to the proceedings under section 37 of this Act and the arbitration procedure prescribed under the Indian Electricity Act, 1910 (Central Act No. 9 of 1910) shall not apply;