Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 68 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998 68. The cost of the arbitration and proceedings before the Commission shall be borne by such parties and in such sums as the Commission may direct.
