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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1)(b) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(b)if the parties are unable to agree on the name of the sole arbitrator to be designated by the commission, the Commission may direct referral of the dispute to three arbitrators taking into account the nature of the dispute and the value involved. In such an event, one arbitrator shall be nominated by each of the parties to the dispute and the third by the Commission;