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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(iii) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(iii)if the decision is to refer to three arbitrators, then one shall be nominated by each of the parties to the dispute and the third by the Commission: