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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019

(1)As stipulated in sub-section (2) (a) under Section 180 of the Act, the fee for application of grant of various licences shall be payable at the rates prescribed by the State Government from time to time.