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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(2)(b) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(b)if the parties are unable to agree on the name of the sole arbitrator within the time allowed by the Commission, to a sole arbitrator to be designated by the Commission or to a tribunal of three persons as the Commission may direct taking into account the nature of the dispute and the value involved and, if the decision is to refer the dispute to a tribunal of three arbitrators, one arbitrator shall be nominated by each party within the time allowed by the Commission and the third arbitrator shall be appointed by the Commission.