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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(5) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(5)The Commission shall not nominate a person as arbitrator to whom any of the licensees or the other concerned persons in the arbitration has a reasonable objection on grounds of possible bias or similar such reasons and the Commission considers the objection to be valid and justified.