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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(a) in The Electricity (Supply) Act, 1948

(a)in cases where the Act so provides, to the Authority and on such reference the Authority shall be deemed to have been duly appointed as Arbitrators, and the award of the Authority shall be final and conclusive; or