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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Punjab - Subsection

Section 62(6) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(6)The Commission shall not nominate a person as Arbitrator to whom any of the licensees or the other concerned person in the arbitration has a reasonable objection on grounds of possible bias or similar reasons, if the Commission considers the objection to be valid and justified.