Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 73 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999 73. The cost of arbitration and proceedings before the Commission shall be borne by such parties and in such sums as the Commission may direct.
