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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(1)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(b)The Commission may proceed to act as arbitrator and make an award or nominate arbitrators to adjudicate and settle the dispute.