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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(2)The Commission shall issue notice to-the concerned licensees to show cause as to why the disputes between the licensees should not be adjudicated and settled through arbitration.