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

State of Andhra Pradesh - Subsection

Section 22(1)(ii) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(ii)if the parties are unable to agree on the name of the arbitrator, to a sole arbitrator to be designated by the Commission or to 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 to three arbitrators, one to be nominated by each of the parties to the dispute and the third by the Commission: