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Union of India - Section

Section 88 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999

88. The Commission may approve the proposed tariff on such stipulations as may be considered appropriate and as may be specified in the Order. One of the conditions of approval shall always be that in case of any dispute involving generating companies or transmission utilities, in regard to matters connected with tariff the same shall be subject to arbitration by the Commission.