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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(4) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(4)The Commission, may instead of revoking the licence under sub-regulation (1) above, may allow the licence to remain in force subject to further terms and conditions, as it may deem fit, which shall be binding and followed scrupulously by the licensee.