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 49(1)] [Section 49] [Entire Act] State of Gujarat - Subsection Section 49(1)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 (b)The Commission may proceed to act as an arbitrator or nominate an arbitrator to adjudicate and settle such dispute.