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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(1)The Commission may on an application by the licensee or either suo-motu or otherwise and in public interest, make such amendments, alterations etc to the terms and conditions specified in a licence, as it may deem necessary.