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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(2) in Telangana Electricity Reform Act, 1998

(2)Where the award is made by the arbitrator appointed by the Commission it shall be filed before the Commission and the Commission shall be entitled to pass appropriate orders on the award including orders to,-
(a)confirm and enforce the award;
(b)set aside or modify the award; or
(c)remit the award for reconsideration by the arbitrator.