Section 54(3)(c) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(3)(c) in The U.P. Electricity Reforms Act, 1999

(c)the reference to arbitration in this Act, except where it is by the Central Electricity Authority, shall be taken as reference to the proceedings under Section 34 of this Act and the arbitration procedure prescribed under the Indian Electricity Act, 1910 shall not apply;

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State of Uttar Pradesh - Subsection

Section 54(3)(c) in The U.P. Electricity Reforms Act, 1999