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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Punjab - Subsection

Section 62(3)(b) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(b)if the parties are unable to agree on the name of a sole Arbitrator, the sole Arbitrator to be designated by the Commission. In special circumstances, taking into account the nature of the disputes, the value involved and the public importance of the case, the Commission may also refer the case to three Arbitrators, one of whom shall be nominated by each of the parties to the dispute and the third by the Commission: