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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)In case, after hearing and while giving judgement or decision, the Chairman or any Member of the Commission dissents, he shall give his dissenting judgement with reasons. Majority view of the Commission shall be final in the judgement.