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 19] [Entire Act] State of Bihar - Subsection Section 19(3) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007 (3)The Licensee shall be given not less than three months' notice stating clearly the grounds on which the Commission proposes to revoke the licence.
