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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(3)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(c)the reference to arbitration in these provisions except where it is by the Central Electricity Authority shall be taken as reference to the proceedings under Section 39 of this Act and the arbitration procedure prescribed under the Indian Electricity Act, 1910 (No. 9 of 1910) shall not apply.