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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)All questions which come up before any meeting of the Commission shall be decided by a majority of votes of the Members present and voting, and in the event of an equality of votes, the Chairman or in his absence, the person presiding shall have a second or casting vote.