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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(1)If the Commission decides for grant of licence, it shall publish notice informing the name and address of the person to whom it decides to grant a licence together with other details necessary and seek suggestions/objections from the public and also indicate a date for hearing, if required.