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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(iv) in Bihar Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2011 (iv)Head of department shall mean Chairman of the Commission or any other officer to whom such powers may be delegated by the chairman.
