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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 (Licencing for Transmission of Electricity) Regulations, 2007

(2)The licence shall not be revoked unless a thorough enquiry is conducted by the adjudicating officer appointed by the Commission under Section 143 of the Act.