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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Himachal Pradesh - Subsection

Section 55(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The arbitrator shall, after hearing the parties pass an award giving reasons for the decision on all issues arising for adjudication and forward the award with relevant documents to the Commission within such time as the Commission may direct.