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

State of Bihar - Subsection

Section 15(4) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(4)Any agreement entered into by the licensee in respect of sub-regulations (1) to (3) above shall become void unless prior approval of the Commission is obtained thereto.