52. Arbitration .-Where any matter is, by or under this Act, directed to be determined by arbitration, the matter shall, unless it is otherwise expressly provided in the license of a licensee, be determined by such person or persons as the [State Government] may nominate in that behalf on the application of either party; but in all other respects the arbitration shall be subject to the provisions of the [* *] [ The word " Indian" omitted by Act 32 of 1940, Section 3 and Sch. II.] [Arbitration and Conciliation Act, 1996 (26 of 1996)] [ Substituted by Act 22 of 1998, Section 8, for " Arbitration Act, 1940 (10 of 1940)" (w.e.f. 31.12.1998).]:
[Provided that where the Government or a State Electricity Board is a party to a dispute, the dispute shall be referred to two arbitrators, one to be appointed by each party to the dispute.] [ Added by Act 32 of 1959, Section 37.]
