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State of Punjab - Section

Section 35 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

35. Approval by the Commission.

- The Commission may approve the proposed tariff on such stipulations as may be considered appropriate and as may be prescribed in the order. One of the conditions for approval shall always be that in case of any dispute involving generating companies or transmission utilities, in regard to matters concerned with tariff, the same shall be subject to Arbitration by the Commission.