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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(iv) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(iv)On receipt of an application for appointment of an Arbitrator, the Commission shall appoint an Arbitrator under Section 86(f) of the Act duly indicating the terms and conditions of such appointment for settlement of the dispute(s).