Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] NCT Delhi - Subsection Section 48(5) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001 (5)The cost of arbitration and proceedings before the Commission shall be borne by such parties and in such sums as the commission may direct.
