Section 74(2)(b) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(2)(b) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(b)if the parties are unable to agree on the name to a sole arbitrator, to a sole arbitrator to be designated by the Commission or to three persons as the Commission may direct taking into account the nature of the disputes and the value involved. If the decision is to refer to three arbitrators, one shall be nominated by each of the parties to the dispute and the third by the Commission :

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State of Uttar Pradesh - Subsection

Section 74(2)(b) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004