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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010

(2)Where payments are made other than through letter of credit within a period of one month of presentation of bills by the generating company, a rebate of 1 Percent shall be allowed.