Section 37(1) in The Haryana Electricity Reform Act, 1997
(1)Notwithstanding anything contained in the Arbitration and Conciliation Act, 1996 (No. 26 of 1996), any dispute arising between licensees or in respect of matters provided under Section 33 shall be referred to the Commission. The Commission may proceed to act as arbitrator or nominate arbitrator(s) to adjudicate and settle such dispute. The practice or procedure to be followed in connection with any such adjudication and settlement shall be such as may be prescribed by regulations.
