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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(2)The Commission, if it considers necessary, may call for the comments of the applicant on the objections/suggestions, if any received within the stipulated time, and take a suitable decision on the application for grant of licence.