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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(1)No licensee, except with prior approval of the Commission, shall undertake:
(a)any transaction to acquire, through purchase or takeover or otherwise, any utility of any other licensee; or
(b)merge his utility with another utility of any other licensee.