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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(3) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The arbitrator or arbitrators, as the case may be shall, after haring the parties pass an award giving reasons for the decision on all issues arising for adjudication and forward the award with relevant documents to the Commission within such time as the Commission may direct.