Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(b) in Bihar Electricity Commission (Standards of Performance of Intra Transmission Licensees) Regulations, 2019

(b)"Affected person" means a user of the intra-State transmission system who is affected due to non-adherence to the Standards of Performance specified in these regulations by the intra-State transmission licensee.