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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

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