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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(3)(c) in Andhra Pradesh Electricity Reform Act, 1998

(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 37 of this Act and the arbitration procedure prescribed under the Indian Electricity Act, 1910 shall not apply.