Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1)(b) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(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, each party shall nominate one arbitrator and the third arbitrator shall be nominated by the said two arbitrators. In case two arbitrators fail to nominate the third arbitrator, then the third arbitrator shall be nominated by the Commission.