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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(2)Subject to the provisions of regulations 23 to 26(1) above, the arbitration shall be governed by the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996).